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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of West Bengal - Subsection

Section 66(1) in The West Bengal Non-Agricultural Tenancy Act, 1949

(1)If a question arises between the non-agricultural tenant and his landlord-
(a)as to the right to make an improvement, or
(b)as to whether a particular work is an improvement,
the Collector may, on the application of either party, decide the question.