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[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

State of West Bengal - Subsection

Section 95(1)(d) in The Howrah Municipal Corporation Act, 1980

(d)[ if the holding comes within the purview of the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981, upon the thika tenant or the tenant, as the case may be.] [Clause (d) inserted by W.B. Act 29 of 1990.]