Section 13(1)(ff) in The West Bengal Premises Tenancy Act, 1956.

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State of West Bengal - Subsection

Section 13(1)(ff) in The West Bengal Premises Tenancy Act, 1956.

(ff)[ subject to the provisions of sub-section (3A), where the premises are reasonably required by the landlord for his own occupation if he is the owner or for the occupation of any person for whose benefit the premises are held and the landlord or such person is not in possession of any reasonably suitable accommodation;] [[Clauses (f) and (ff) substituted for original clause (f) by W.B. Act 34 of 1969. Original clause (f) was as under :-

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State of West Bengal - Subsection

Section 13(1)(ff) in The West Bengal Premises Tenancy Act, 1956.