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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(1)(a) in The West Bengal Non-Agricultural Tenancy Act, 1949

(a)if both a co-sharer tenant and the landlord apply under this section and comply with the provisions herein contained the co-sharer tenant shall have the prior right to purchase under this section;