Section 10 in The Bengal Tanks Improvement Act, 1939
10. Authorised person not liable to pay rent or compensation.
- An authorised person shall not be liable to pay any rent or compensation in respect of his possession, of a derelict tank [or any land of which possession is taken under section 6A or is retaken under sub-section (3) of section 9B] [Words, figure, letter and brackets inserted by W.B. Act 24 of 1948.] except as expressly provided in this Act.
