Section 3A in The West Bengal Government Premises (Tenancy Regulation) Act, 1976
3A. [ Tenancy to be void if held by a tenant owning a house or apartment on the date of allotment of a Government premises. [Section 3A inserted by W.B. Act 46 of 1980.]
- A tenancy in respect of a Government premises shall be deemed to be void where on the date of allotment of such Government premises the tenant is, or had been, the owner of a house or an apartment, either in his own name or in the name of any member of his family, within a reasonable distance from such Government premises.]
