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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(2) in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984

(2)In particular, and without prejudice to the generality of the foregoing provisions, the West Bengal Public Land (Eviction of Unauthorised Occupant) Act, 1962 and the West Bengal Government Premises (Tenancy Regulation) Act, 1976 shall not apply to Government premises.