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

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State of West Bengal - Subsection

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

(c)"reasonable distance" shall mean any distance not exceeding twenty-five kilometres, or

(ii)made default in payment of rent for three consecutive months :