Section 9(1)(iii) in The West Bengal Non-Agricultural Tenancy Act, 1949

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(1)(iii) in The West Bengal Non-Agricultural Tenancy Act, 1949

(iii)on the ground that the tenancy has been terminated by the landlord by six months notice in writing expiring with the end of a year of the tenancy served on the tenant in the prescribed manner in the case of tenancies of the class specified in clause (b):

Legal Document View

Unlock Advanced Research with PRISMAI

State of West Bengal - Subsection

Section 9(1)(iii) in The West Bengal Non-Agricultural Tenancy Act, 1949