Section 13(5) in The West Bengal Premises Tenancy Act, 1956.
(5)Where under sub-section (2) a decree or order for ejectment is passed against a tenant but not against a sub-tenant, the sub-tenant shall become, with effect from the date of the decree against the tenant, a tenant directly holding under the landlord in respect of the premises in his occupation and he shall pay such rent as may be fixed by the Court.The rent so fixed shall be deemed to be the fair rent for purposes of this Act.
