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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(2) in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984

(2)A license in respect of a Government premises may be terminated, by other, by the Competent Authority in accordance with the terms and conditions of the license:Provided that no such order shall be made without giving the licensee an opportunity of being heard.