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[Cites 0, Cited by 8] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(2) in The West Bengal Premises Tenancy Act, 1956.

(2)The State Government may also, by notification, appoint any person to be an Additional Controller or a Deputy Controller or a Registrar [or a Deputy Registrar] [Words inserted by W.B. Act 18 of 1956.] for any area to which this Act extends.