Section 7 in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
7. License for occupation of Government premises.
- No person shall occupy, or remain in occupation of, any Government premises except on the authority, and subject to the terms and conditions, of a valid license granted in his favour by the Competent Authority.Explanation. - For the removal of doubts it is declared that a license which has been, or stands, terminated under any provision of this Act shall not be deemed to be a license for the purposes of this Act.
