10. Consequences of the determination of interests of thika tenants in certain cases.
(1) Notwithstanding anything to the contrary contained in any contract, on the determination of the interest of a thika tenant in the land comprised in a holding as a result of ejectment from the holding of, or of surrender or abandonment of the holding by, the thika tenant, or otherwise, any structure [standing upon] [Subsection by West Bengal Act No. 6 of 1953] such land and existing on the date of such determination shall vest in the landlord.(2)When any structure [standing on any holding of a thika tenant] [Subsection by West Bengal Act No. 6 of 1953.] vests in the landlord under sub-section (1) otherwise than as a result of ejectment of the thika tenant from the holding on [the ground specified in clause (ii) of sub-section (1)] [Subsection by West Bengal Act No. 39 of 1969.] of section 3, [any Bharatia in possession of such structure or any part thereof, shall without any application being made] be entitled to continue in such possession and shall be [deemed to be a tenant in respect of such structure or part thereof, as the case may be,] [Subsection by West Bengal Act VI OF 1953] within the meaning of the [West Bengal Premises Tenancy Act, 1956 (West Bengal Act No. 12 of 1956)] [Substituted by West Bengal XXIX of 1969], holding under the landlord on the terms and conditions on which such Bharatia had been holding immediately before [such structure] [Subsection by West Bengal Act No. 6 of 1953] vested in the landlordProvided that nothing in this sub-section shall prevent either the landlord or suchBharatia so deemed to be a tenant holding under the landlord, from proceeding under the [West Bengal Premises Tenancy Act, 1956] [Substituted by West Bengal XXIX of 1969], for fixing the standard rent payable in respect of [such structure or part thereof, as the case may be] [Substituted by West Bengal VI of 1953.]
