Section 24(11)(c) in The West Bengal Non-Agricultural Tenancy Act, 1949

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State of West Bengal - Subsection

Section 24(11)(c) in The West Bengal Non-Agricultural Tenancy Act, 1949

(c)a transfer by bequest or gift (including heba but excluding heba-bil-ewaz for any pecuniary consideration) in favour of the husband or wife of the testator or the donor or of any relation by consanguinity within three degrees of the testator or donor, or

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State of West Bengal - Subsection

Section 24(11)(c) in The West Bengal Non-Agricultural Tenancy Act, 1949