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Bengal Presidency - Section

Section 26B in Bengal Tenancy Act, 1885

26B. Holdings of occupancy-raiyats with occupancy-rights transferable.

- The holding of an occupancy-raiyat or share or a portion thereof, together with the right of occupancy therein, shall, subject to the provisions of this Act, be capable of being transferred in the same manner and to the same extent as other immovable property.