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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of West Bengal - Subsection

Section 51(1)(c) in The West Bengal Non-Agricultural Tenancy Act, 1949

(c)when the rent is payable to co-sharers jointly and the non-agricultural tenant is unable to obtain the joint receipt of the co-sharers for the money and no person has been empowered to receive the rent on their behalf; or