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[Cites 0, Cited by 11] [Entire Act]

State of West Bengal - Section

Section 4 in The West Bengal Non-Agricultural Tenancy Act, 1949

4. Purposes for which non-agricultural tenant may hold non-agricultural land. -

A non-agricultural tenant may hold non-agricultural land for-
(a)homestead or residential purposes;
(b)manufacturing or business purposes; or
(c)other purposes.