Section 36(3) in The West Bengal Premises Tenancy Act, 1956.
(3)On such permission being given, notwithstanding any-thing contained in any other law for the time being in force, the owner shall be deemed to have given the requisite consent under sub-section (2) of section 12 of the Indian Electricity Act, 1910, and the licensee shall not be liable to the owner for trespass for steps taken for supply of electricity according to the said permission.
