Section 28(2) in West Bengal Land Reforms Rules, 1965.
(2)Where a land is held under a lease granted by the State Government, the lessee shall, subject to the provisions of the Act and subject to such further terms and conditions as the State Government may prescribe in accordance with provisions of the Act, hold the land under the said lease on original terms and conditions of the said lease:Provided that where the area of a land held under a lease granted by the State Government has decreased due to operation of any of the provisions of the Act, there shall, without prejudice to any provision of the Act, or in any other law for the time being in force, be a reduction in the annual rent payable for the said land to the State Government which shall be proportional to the decrease in area of the land.
