Section 2(c) in The West Bengal Legislature (Removal Of Disqualifications) Act, 1952
(c)[ an office in connection with the management of any property taken over by the State Government for a limited period under a law made under sub-clause (b) of clause (1) of article 31A of the Constitution of India, when held by a person who was employed in connection with the management of the property before such taking over;] [Sub-clause (c) inserted by West Bengal Act 11 of 1960.] [* *] [Word 'or' omitted by West Bengal Act 3 of 1983, w.e.f. 21.1.1983.]
