Section 30(b) in The West Bengal Non-Agricultural Tenancy Act, 1949
(b)where any of such non-agricultural lands are comprised in a tenancy which includes lands other than non-agricultural lands, the Revenue Officer shall-(i)divide the tenancy so as to constitute separate tenancies for the non-agricultural lands and the other lands;(ii)apportion the existing rent between the tenancies so constituted; and(iii)estimate fair and equitable rents for the non-agricultural lands in accordance with the provisions of this Act.
