Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(d) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947 (d)"persons interested" means any person claiming an interest in compensation payable on account of requisition of any premises under this Act;
