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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of West Bengal - Subsection

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

(3)"Under-tenant" means a person, who has acquired a right to hold non-agricultural land for any of the purposes provided in this Act either immediately or mediately under a tenant and includes also the successors-in-interest of persons who have acquired such a right.