Section 19 in The Bengal Tanks Improvement Act, 1939
19. Bar to transfer of tank except as provided in this Act.
- Except as provided in this Act, no transfer by sale, gift, will, mortgage, lease or any contract or agreement of any right acquired by an authorised person under the provisions of this Act in respect of a derelict tank, [or in respect of any land of which possession is taken under section 6A or retaken under sub-section (3) of section 9B] [Words, figures, letter and brackets ins by W.B. Act 24 of 19 & 48.] shall be valid.
