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[Cites 0, Cited by 2] [Entire Act]

State of West Bengal - Section

Section 36 in The West Bengal Non-Agricultural Tenancy Act, 1949

36. Presumption of rents settled under sections 30 to 33. -

Subject to the provisions of section 34, all rents entered in a settlement rent-roll confirmed under section 32 or settled under section 33 shall be deemed to have been correctly settled and to be fair and equitable rents within the meaning of this Act.