Section 9(2) in West Bengal Land Reforms Act, 1955
(2)When any person acquires the right, title and interest of the transferee in [such plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.] by succession or otherwise, the right, title and interest acquired by him shall be subject to the right conferred by sub-section (1) of section 8 on a [co-sharer of a raiyat in a plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.] or a raiyat possessing [land adjoining the plot of land or bargadar] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.].
