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State of West Bengal - Section

Section 9 in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984

9. Authority for occupation of a Government premises to be deemed to be license.

- Subject to the provisions of section 8, the authority, howsoever described, by which any person is lawfully in occupation of any Government premises on the appointed day shall be deemed to be a license for the purposes of section 7.