Section 51(2)(c) in The West Bengal Non-Agricultural Tenancy Act, 1949

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State of West Bengal - Subsection

Section 51(2)(c) in The West Bengal Non-Agricultural Tenancy Act, 1949

(c)be signed and verified in the manner provided in sub-rules (2) and (3) of rule 15 of Order VI in Schedule I to the Code of Civil Procedure, 1908, by the non-agricultural tenant, or where he is not personally cognizant of the facts of the case, by some person so cognizant; and

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State of West Bengal - Subsection

Section 51(2)(c) in The West Bengal Non-Agricultural Tenancy Act, 1949