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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(2)(a) in The West Bengal Non-Agricultural Tenancy Act, 1949

(a)"transfer" does not include partition or a sub-lease, or, until a decree or order absolute for foreclosure is made, simple or usufructuary mortgage or mortgage by conditional sale;