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[Cites 0, Cited by 5] [Section 2(5)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(5)(b) in Calcutta Thika Tenancy Act 1949

(b)who holds such land under that another person under a registered lease, in which the duration of the lease is expressly stated to be for a period of not less than twelve years; or