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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of West Bengal - Subsection

Section 80(1) in The West Bengal Non-Agricultural Tenancy Act, 1949

(1)The provisions of rules 58 to 63 (both inclusive) of Order XXI in Schedule I to the Code of Civil Procedure, 1908, shall not apply to the interest of any non-agricultural tenant in any non-agricultural land attached in execution of a decree for arrears due thereon.