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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of West Bengal - Subsection

Section 65(2) in The West Bengal Non-Agricultural Tenancy Act, 1949

(2)If both the non-agricultural tenant and his landlord wish to make the same improvement the non-agricultural tenant shall have the prior right to make it, unless it affects another tenancy or other tenancies under the same landlord.