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[Cites 0, Cited by 4] [Section 22] [Entire Act]

Bengal Presidency - Subsection

Section 22(3) in Bengal Tenancy Act, 1885

(3)A person holding land as a temporary tenure-holder or farmer of rents shall not, while so holding, acquire a right to hold as a raiyat any land comprised in his temporary tenure or farm.Explanation.- A person having a right to hold the lands of an occupancy holding as a raiyat does not lose it by subsequently holding the land as a temporary tenure-holder or farmer of rents.Incidents of occupancy-right