Section 9(1)(c) in The West Bengal Premises Tenancy Act, 1997

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State of West Bengal - Subsection

Section 9(1)(c) in The West Bengal Premises Tenancy Act, 1997

(c)is required by, or in pursuance of, an order made by his employer to vacate such residential accommodation or, in default, to incur certain obligations on the ground that he owns a residential accommodation either in his own name or in the name of his wife or dependent child at or near the place of posting, and

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State of West Bengal - Subsection

Section 9(1)(c) in The West Bengal Premises Tenancy Act, 1997