Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] State of West Bengal - Subsection Section 39(a) in The West Bengal Non-Agricultural Tenancy Act, 1949 (a)where a settlement of land revenue is being or is about to be made- until after the final publication of the record-of-rights, and
