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[Cites 0, Cited by 0] [Section 48(9)] [Section 48] [Entire Act]

State of West Bengal - Subsection

Section 48(9)(b) in The West Bengal Non-Agricultural Tenancy Act, 1949

(b)the statement of account required by section 47, and the refusal of the non-agricultural tenant to accept the receipt shall not be deemed to be a reasonable cause for failing to prepare and retain a counterfoil of such receipt as required by section 46.