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

State of West Bengal - Subsection

Section 65(3) in The West Bengal Non-Agricultural Tenancy Act, 1949

(3)Any fee realised from a non-agricultural tenant for permission to make any improvement in respect of his tenancy shall be deemed to be an abwab and the provisions of section 61 shall apply thereto.