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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(b) in Calcutta Thika Tenancy Act 1949

(b)in the case where he wishes to eject the thika tenant on [the ground specified in clause (if) of sub-section (1)] [Substituted by West Bengal Act No. 29 of 1969] of section 3 at least three months' notice in writing expiring with the end of a month of the tenancy :