Section 2(f) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(f)"prescribed" means prescribed by rules made under this Act;(ff)[ "public purpose" includes providing residential accommodation for employees of the State Government where the provision of such accommodation is, in the opinion of the State Government, necessary in the interest of public service;] [Clause (ff) substituted by W.B. Act 29 of 1963.]
