Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 3] [Entire Act] State of West Bengal - Subsection Section 3(2) in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984 (2)Notwithstanding the provisions of sub-section (1), it is declared that the State premises mentioned in Schedule II are public premises.
