Section 21 in The West Bengal Non-Agricultural Tenancy Act, 1949
21. Other incidents of tenancies of under-tenants. -
The interest of an under-tenant in any non-agricultural land shall,-(a)in the case where such under-tenant dies intestate in respect of such interest, be transmitted by inheritance in the same manner as his other immovable property :Provided that in any case in which under the law of inheritance to which such under-tenant is subject his other property goes to the [Government] [Word substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], his interest in such land shall be extinguished; and(b)subject to the provisions of this Act, be capable of being transferred and bequeathed in the same manner and to the same extent as his other immovable property.
