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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of West Bengal - Subsection

Section 72(1)(i) in The West Bengal Non-Agricultural Tenancy Act, 1949

(i)in the case where such application is made by a tenant, to the landlord or the entire body of landlords and to the co-sharer tenants, if any, and