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[Cites 0, Cited by 13] [Section 5] [Entire Act]

Bengal Presidency - Subsection

Section 5(1) in Bengal Tenancy Act, 1885

(1)"Tenure-holder" means primarily a person who has acquired from a proprietor or from another tenure-holder a right to hold land for the purpose of collecting rents or bringing it under cultivation by establishing tenants on it, and includes also the successors-in-interest of persons who have acquired such a right.