Section 5(c) in The West Bengal Non-Agricultural Tenancy Act, 1949
(c)for other purposes if such tenant is entitled, under the terms of any agreement between himself and the landlord, to use or is actually using such land for any purpose not connected with agriculture or horticulture other than-(i)the purposes specified in clauses (a) and (b),(ii)the exercise of any forest-rights or rights over fisheries or rights to minerals in such land.
