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

State of West Bengal - Subsection

Section 2(c) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972

(c)"intermediary" means a proprietor, a tenure-holder, a lessee or a sub-lessee or holder of any other tenancy interest in land, whether liable to pay rent or not, but does not include a thika tenant;