Section 9(3)(b) in The West Bengal Premises Tenancy Act, 1997

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State of West Bengal - Subsection

Section 9(3)(b) in The West Bengal Premises Tenancy Act, 1997

(b)where the landlord is the parent or wife of such member of the Army, Navy or Air Force, a certificate by the Area or Sub-Area Commander within whose jurisdiction the premises is situated or the Area or Sub-Area Commander under whom such member serves that he or she is the parent or wife, as the case may be, of such member of the Army, Navy or Air Force, and that he or she requires the premises for his or her occupation or for the occupation of his or her family after the retirement of such member,

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State of West Bengal - Subsection

Section 9(3)(b) in The West Bengal Premises Tenancy Act, 1997