Section 1(3) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(3)It extends to the whole of West Bengal.[* * * * * * * * *] [[Sub-section (4) first substituted by W.B. Act 15 of 1950, then the same amended by following W.B. Acts: 10/1953, 7/1954, 9/1957, 2/1960, 9/1963, 29/1963, 10/66, 5/1969, 14/1974, 70/1978, 40/1983, 1/1985 and 4/1986, thereafter the said sub-section omitted by W.B. Act 27 of 1986. Sub-section(4) before omission was as under :-'(4) It shall remain in force upto 31st day of March, 1987.'.]]
