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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of West Bengal - Subsection

Section 72(1)(ii) in The West Bengal Non-Agricultural Tenancy Act, 1949

(ii)in the case where such application is made by a landlord, to the co-sharer landlords, if any, and to the tenant or if there be more than one tenant to all such tenants.