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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1) in The West Bengal Non-Agricultural Tenancy Act, 1949

(1)if any non-agricultural land has been held with or without any lease having been entered into by the landlord and the tenant from before the commencement of the Transfer of Property Act, 1882, or if the origin of any tenancy is unknown, or