Section 24(11) in The West Bengal Non-Agricultural Tenancy Act, 1949
(11)Nothing in this section shall apply to-(a)a transfer to a co-sharer in the tenancy whose existing interest has accrued otherwise then by purchase, or(b)a transfer by exchange, sub-lease or partition, or(c)a transfer by bequest or gift (including heba but excluding heba-bil-ewaz for any pecuniary consideration) in favour of the husband or wife of the testator or the donor or of any relation by consanguinity within three degrees of the testator or donor, or(d)a wakf in accordance with the provisions of the Muhammadan Law, or(e)a debutter or any other dedication for religious or charitable purposes without any reservation of pecuniary benefit for any individual.Explanation.- A relation by consanguinity shall, for the purposes of this sub-section, include a son adopted under the Hindu Law.
