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[Cites 0, Cited by 2] [Section 19] [Entire Act]

Bengal Presidency - Subsection

Section 19(2) in Bengal Tenancy Act, 1885

(2)The exclusion from the operation of this Act, by a notification under clause (ii), clause (iii) of sub-section (3) of section 1, of any area or part of any area referred to in those clauses shall not affect any right,obligation, or liability, previously acquired, incurred or accrued, in reference to such area or part thereof.