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[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

State of West Bengal - Subsection

Section 81(1)(c) in The West Bengal Non-Agricultural Tenancy Act, 1949

(c)he shall be entitled to possession of the tenancy as mortgagee of the non-agricultural tenant, and to retain possession of it as such until the debt, with the interest due thereon, has been discharged.