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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(b) in The West Bengal Non-Agricultural Tenancy Act, 1949

(b)where a settlement of land revenue is not being made or is not about to be made-until four months after the final publication of the record-or-rights, entertain any suit or application for the alteration of the rent or the determination of the status of any non-agricultural tenant in the area to which the record-of-rights applies.