Section 4(2) in The Bengal Land-Revenue Sales (West Bengal Amendment) Act, 1950
(2)For the purposes of this section-(a)(i)'tenure' includes a tenure as defined in the Bengal Tenancy Act, 1885, and(ii)'holding' includes a holding as defined in the Bengal Tenancy Act, 1885;(b)any rent which is lower than what has been entered in any record of rights prepared and finally published under Chapter X of the Bengal Tenancy Act, 1885, before the commencement of the Bengal Land-revenue Sales (West Bengal Amendment) Act, 1950, shall be presumed to be a low rent ;(c)section 75A of the Bengal Tenancy Act, 1885, shall not have any application."
