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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(b) in The West Bengal Non-Agricultural Tenancy Act, 1949

(b)the term "settlement of land-revenue" includes a settlement of rent in an estate or tenure which belongs to the [Government] [Word substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.].