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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(b) in The West Bengal Non-Agricultural Tenancy Act, 1949

(b)where-
(i)the conditions referred to in clauses (1), (2), (3), (4) or (5) of section 7 are fulfilled, or
(ii)the tenancy is held under a lease in writing for a term of not less than twelve years specified in such lease,