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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(4)(a) in The West Bengal Non-Agricultural Tenancy Act, 1949

(a)When an application has been made by one or more co-sharer tenants under sub-section (1) any of the remaining co-sharer tenants including the transferee, if one of them, may within the period of four months referred to in the said sub-section or within one month of the application, whichever is later, apply to join in the said application, and any co-sharer tenant who has not applied under sub-section (1) or has not applied to join under this sub-section, shall not have any further right to purchase under this section.