Section 4(2)(a) in The Bengal Land-Revenue Sales (West Bengal Amendment) Act, 1950

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State of West Bengal - Subsection

Section 4(2)(a) in The Bengal Land-Revenue Sales (West Bengal Amendment) Act, 1950

(a)

(i)'tenure' includes a tenure as defined in the Bengal Tenancy Act, 1885, and

(ii)'holding' includes a holding as defined in the Bengal Tenancy Act, 1885;