Section 22 in The West Bengal Non-Agricultural Tenancy Act, 1949
22. Special incidents of tenancies of under-tenants. -
Notwithstanding anything contained in any other law for the time being in force or in any contract, in the case of the tenancy of an under-tenant-(a)the provisions of section 10 shall apply ; and(b)where-(i)the conditions referred to in clauses (1), (2), (3), (4) or (5) of section 7 are fulfilled, or(ii)the tenancy is held under a lease in writing for a term of not less than twelve years specified in such lease,the under-tenant shall have all the rights and liabilities of a tenant as set forth in section 7 or section 8, as the case may be, and the provisions of sections 6, and 11 to 15 shall, and the provisions of sections 18, 19 and 20, in so far as they are inconsistent with the provisions of this section shall not, apply.
