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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(3)(c) in The Mahajati Sadan Act, 1949

(c)made over to the Bengal Provincial Congress Committee or the Provincial Congress Organisation of Bengal for their use subject to a right of re-entry in the event of the said Committee or Organisation-
(i)ceasing to have a lawful existence for the time being.
(ii)declining to continue or to be in occupation or charge of, or relinquishing possession or charge of, the portion so made over to it, or
(iii)falling to observe and perform any of the terms or conditions for such use.'.]]