Section 6(2) in The West Bengal Non-Agricultural Tenancy Act, 1949
(2)A tenant holding non-agricultural land comprised in any tenancy to which the provisions of section 7 or section 8 apply shall be entitled-(a)to erect any structure including any pucca structure;(b)to dig any tank; and(c)to plant, enjoy the flowers, fruits and other products of, and fell and utilize or dispose of the timber of, any tree,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.
