Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(17)] [Section 3] [Entire Act]

Bengal Presidency - Subsection

Section 3(17)(i) in Bengal Tenancy Act, 1885

(i)such person has been expressly admitted to be a tenant by his landlord in any document executed by him or executed in his favour and accepted by him, or