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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(4)(b) in The West Bengal Non-Agricultural Tenancy Act, 1949

(b)land which was originally leased for agricultural or horticultural purposes but is being used for purposes not connected with agriculture or horticulture without the consent either express or implied of the landlord, if the period for which such been so used is less than twelve years, [* * * *] [Word 'and' omitted by W.B. Act 24 of 1953.]