Section 20(3) in Bengal Public Demands Recovery Act, 1913
(3)Notwithstanding anything contained in sub-section (1), in areas in which Chapter XIV of the Bengal Tenancy Act, [1885] [The Bengal Tenancy Act, 1855 has been repealed by the West Bengal Land Reforms Act, 1955 (West Bengal Act No. 10 of 1956).] (V111 of 1885), is in force, where a tenure or holding is sold in execution of a certificate for arrears of rent due in respect thereof, the tenure or holding shall, subject to the provisions of section 22 of that Act, pass to the purchaser, subject to the interests defined in that Chapter as "protected interests", but with power to annul the interests defined in that Chapter as Incumbrances":Provided as follows:(i)a registered and notified incumbrance with the meaning of that Chapter shall not be so annulled except in the case prescribed; and(ii)the power to annul shall be exercisable only in the manner prescribed.
