Section 11 in The Bengal Tanks Improvement Act, 1939
11. Possession by an authorised person not to affect the rights or liabilities of other person.
- Save as otherwise expressly provided in this Act, the possession of a derelict tank [or of any land adjoining a derelict tank under this Act] [Words inserted by W.B. Act 24 of 1948.] by an authorised person shall not affect the right or liability of any other person to receive or pay rent in respect of the said tank [or land] [Words inserted by W.B. Act 24 of 1948.] or in respect of any right or interest therein :Provided that at where rent [in respect of the tank] [Words inserted by W.B. Act 24 of 1948.] was, at the time when possession was first taken of the tank under this Act, payable by any person solely in respect of a right to use the water of the tank for irrigation purposes the liability to pay such rent shall cease and determine from the date on which such possession was taken.
