Section 9A in The Bengal Tanks Improvement Act, 1939
9A. [ Authorised person to retain possession of land adjoining a tank during the period of possession of such tank. [Sections 9A to 9C inserted by W.B. Act 24 of 1948.]
- An authorised person shall be entitled to remain in possession of any land adjoining a derelict tank of which possession is taken under section 6A as long as such person remains in possession of such derelict tank under section 8.
