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[Cites 0, Cited by 1] [Section 7(5)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(5)(i) in The West Bengal Non-Agricultural Tenancy Act, 1949

(i)the tenant holding the non-agricultural land comprised in such tenancy shall not be ejected by his landlord from such land except on the ground that he has used such land in a manner which renders it unfit for use for the purposes of the tenancy,