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

State of West Bengal - Subsection

Section 4(4)(b) in West Bengal Land Reforms Act, 1955

(b)he has without any reasonable cause ceased to keep the land or any substantial part thereof under personal cultivation [or has failed to utilise the land consistently with the original purpose of the tenancy or for any purpose directly incidental thereto] [Inserted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969.] for a period of three consecutive years or more except when such land is under usufructuary mortgage mentioned in section 7;