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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(5)(b) in The West Bengal Non-Agricultural Tenancy Act, 1949

(b)where such non-agricultural land continues to be held with the express or implied consent of the landlord after the expiration of the said period, during the period such non-agricultural land so continues to be held,