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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(4) in The West Bengal Non-Agricultural Tenancy Act, 1949

(4)if any non-agricultural land held under a lease in writing for a period specified therein continues to be held with the express or implied consent of the landlord after the expiration of the time limited by such lease and the total period for which such land is so held is less than twelve years, or