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[Cites 0, Cited by 0] [Section 2(1a)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1a)(f) in The West Bengal Government Premises (Tenancy Regulation) Act, 1976

(f)"tenant" means any person by whom the rent of any premises is, or but for a special contract would be, payable and includes in the event of such person's death, such of his heirs as were ordinarily residing with him at the time of his death.