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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of West Bengal - Subsection

Section 75(ii) in The West Bengal Non-Agricultural Tenancy Act, 1949

(ii)if the misuse is capable of remedy, requiring the tenant to remedy the same, and unless the tenant has, where the misuse is capable of remedy, failed within a reasonable time from the date of the service of the notice to remedy the misuse.