Section 19A in The Bengal Tanks Improvement Act, 1939
19A. [ Bar to acquisition of occupancy rights in lands leased out under section 18. [Section 19A inserted by W.B. Act 24 of 1948.]
- Notwithstanding anything contained in the Bengal Tenancy Act, 1885, no person shall acquire any occupancy right, in any part of the banks of, or in any land adjoining, a tank leased out to such person under section 18 and no person who has held any part of the banks of any tank under a lease under section 18 at any time since the commencement of this Act shall be deemed to have acquired any occupancy right therein.]
