Section 3(2)(ia) in The West Bengal Government Premises (Tenancy Regulation) Act, 1976

[Cites 0, Cited by 2] [Section 3(2)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2)(ia) in The West Bengal Government Premises (Tenancy Regulation) Act, 1976

(ia)[ subsequently built a house or acquired (by purchase, gift, inheritance, lease, exchange or otherwise) 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.] [[Clause (ia) first inserted by W.B. Act 8 of 1980. Thereafter the present clause (ia) Substituted by W.B. Act 46 of 1980. Previous clause (ia) was as under:-

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State of West Bengal - Subsection

Section 3(2)(ia) in The West Bengal Government Premises (Tenancy Regulation) Act, 1976