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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(e) in The Technicians' Studio Private Limited Act, 1980

(e)the leasehold interest or for that matter the tenancy-right of the Company in the premises shall devolve on the State Government and the State Government shall be liable to pay rent or compensation for the use and occupation of such premises with effect from the appointed day, till the acquisition of the premises by the State Government.