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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of West Bengal - Subsection

Section 90(a) in The West Bengal Non-Agricultural Tenancy Act, 1949

(a)under a lease in writing and the time limited by such lease has expired either before such commencement or at any time during the period the said Act has been in force and the tenant has continued to hold such land during such period, or