Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14A(3)] [Section 14A] [Entire Act] State of West Bengal - Subsection Section 14A(3)(b) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947 (b)Such revision shall be made on application made to the Collector by the landlord in the prescribed manner: