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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(2)(b) in The West Bengal Non-Agricultural Tenancy Act, 1949

(b)"transferor" includes a person whose interest in any non-agricultural land or portion or share thereof has terminated in the circumstances mentioned in sub-section (2) or sub-section (3) of that section.