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[Cites 0, Cited by 1] [Section 8(4)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(4)(ii) in The West Bengal Non-Agricultural Tenancy Act, 1949

(ii)subject to the provisions of this Act, be capable of being transferred and bequeathed in the same manner and to the same extent as his other immovable property.