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[Cites 0, Cited by 1] [Section 20] [Entire Act]

Bengal Presidency - Subsection

Section 20(1) in Bengal Tenancy Act, 1885

(1)Every person who for a period of twelve years, whether wholly or partly before or after the commencement of this Act, has continuously held as a raiyat land situate in any village, whether under a lease or otherwise, shall be deemed to have become, on the expiration of that period, a settled riayat of that village.