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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of West Bengal - Subsection

Section 92(1) in The West Bengal Non-Agricultural Tenancy Act, 1949

(1)the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order. 1950.] Government may, subject to the condition of previous publication, make rules for carrying out the purposes of this Act.