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[Cites 0, Cited by 3] [Section 19] [Entire Act]

Bengal Presidency - Subsection

Section 19(1) in Bengal Tenancy Act, 1885

(1)Every raiyat who, immediately before the commencement of the Bengal Tenancy (Amendment) Act, 1928, has, by the operation of any enactment by custom or otherwise, a right of occupancy in any land, shall, when that Act comes into force, have a right of occupancy in that land.