Section 40 in The West Bengal Non-Agricultural Tenancy Act, 1949
40. Date from which settled rents take effect. -
When a rent is settled by a Revenue Officer under this Chapter [******] [Words, figures and letter 'or under Chapter X of the Bengal Tenancy Act, 1885,' omitted by W.B. Act 8 of 1974.] after an order under section 27 has been made, such rent shall lake effect from such date as may be fixed by the Revenue Officer.
