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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(1)(l) in The West Bengal Premises Tenancy Act, 1956.

(l)[ where the landlord is a member of the Armed Forces of the Union of India and requires it for the occupation of his family and produces a certificate of the prescribed authority referred to in section 7 of the Indian Soldiers (Litigation) Act, 1925, that he is serving under special conditions within the meaning of section 3 of that Act or is posted in a non-family area.] [Clause (l) inserted by W.B. Act 24 of 1975.]