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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(3) in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984

(3)An appeal shall lie to the Appellate Authority against an order made under sub-section (2), or an order of the Competent Authority refusing to renew a license, within fifteen days from the date of communication of the order to the licensee.