Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 7] [Entire Act] State of West Bengal - Subsection Section 7(3) in The West Bengal Non-Agricultural Tenancy Act, 1949 (3)if any non-agricultural land has been held for a term of not less than twelve years under a lease in writing but no term is specified in such lease, or
