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State of West Bengal - Section

Section 71 in The West Bengal Non-Agricultural Tenancy Act, 1949

71. Application of the Transfer of Property Act, 1882, or other law. -

The provisions of the Transfer of Property Act, 1882, and of any other law for the time being in force, in so far as they may be applicable and in so far as they are not inconsistent with the provisions of this Act, shall continue to apply to all tenancies to which the provisions of this Act apply.