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[Cites 0, Cited by 0] [Section 2(1a)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1a)(a) in The West Bengal Government Premises (Tenancy Regulation) Act, 1976

(a)"Government premises" means any premises which is owned by the State Government or by a Government undertaking but does not include the official residence of any person authorised to occupy and premises in consideration of the office which he holds under the State Government or a Government undertaking for the time being;