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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(3)(e) in The West Bengal Non-Agricultural Tenancy Act, 1949

(e)any cost incurred in making any improvement to or on the non-agricultural land or in converting such land for the purpose for which it is being used according to the conditions of the tenancy.