Section 3 in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
3. State premises may be declared to be public premises.
(1)The State Government may, from time to time, by notification subject to such terms and conditions as it may deem fit, declare any State premises to be public premises.(2)Notwithstanding the provisions of sub-section (1), it is declared that the State premises mentioned in Schedule II are public premises.
