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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of West Bengal - Subsection

Section 65(1) in The West Bengal Non-Agricultural Tenancy Act, 1949

(1)Subject to the provisions of subsection (2), neither the non-agricultural tenant nor his landlord shall, as such, be entitled to prevent the other from making an improvement in respect of the tenancy.