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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of West Bengal - Subsection

Section 90(i) in The West Bengal Non-Agricultural Tenancy Act, 1949

(i)in the case where the land has been held under a lease in writing and the time limited by such lease has expired at any time during the continuance in force of the said Act, the period for which such land has been held during such continuance after the expiration of the time limited by such lease, and