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[Cites 0, Cited by 5] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(1) in The West Bengal Premises Tenancy Act, 1956.

(1)The State Government may, by notification, appoint a person to be the Controller for any area or part of area to which this Act extends to exercise the powers and discharge the duties of the Controller in accordance with the provisions of this Act in such area or part.