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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of West Bengal - Subsection

Section 68(2) in The West Bengal Non-Agricultural Tenancy Act, 1949

(2)When any matter has been recorded under this section, the record thereof shall be admissible in evidence in every subsequent proceeding between the landlord and the non-agricultural tenant or any persons claiming under them.