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[Cites 0, Cited by 3] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(1) in The West Bengal Non-Agricultural Tenancy Act, 1949

(1)A tenant holding non-agricultural land may use such land in any manner which is not inconsistent with the purposes of the tenancy and which does not materially impair the value of such land.