Section 24(8)(i) in The West Bengal Non-Agricultural Tenancy Act, 1949

[Cites 0, Cited by 0] [Section 24(8)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(8)(i) in The West Bengal Non-Agricultural Tenancy Act, 1949

(i)the right, title and interest in the non-agricultural land or portion or share thereof accruing to the transferee from the transfer shall, subject to any orders passed under sub-section (7), be deemed to have vested free from all encumbrances which have been annulled or created after the date of transfer, in the immediate landlord or in the co-sharer tenant, as the case may be, whose application to purchase has been allowed under this section,

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State of West Bengal - Subsection

Section 24(8)(i) in The West Bengal Non-Agricultural Tenancy Act, 1949