Section 6(3) in The West Bengal Non-Agricultural Tenancy Act, 1949
(3)A tenant holding non-agricultural land comprised in any tenancy to which the provisions of section 9 apply shall be entitled-(a)to erect any structure other than a pucca structure;(b)to plant, and enjoy the flowers, fruits and other products of, any tree, and(c)to fell, and utilize or dispose of the timber of, any tree planted by him, on such land:Provided that he shall not be entitled to convert any such land into a place of religious worship without the previous consent of the landlord.
