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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(1)(b) in The West Bengal Non-Agricultural Tenancy Act, 1949

(b)the immediate landlord of the non-agricultural tenant shall not have any right to purchase under this section unless the non-agricultural land or the share or portion thereof so transferred is contiguous to any land in the actual possession of the landlord and the Court is satisfied that such use by such landlord for any of the purposes specified in section 4; and