(3)Suitable portions of the said building may be-(a)used to accommodate a club or association for the physical culture of such members of the public of Calcutta as may choose to join the same, with permission to such club or association to use and utilise a portion of the grounds of the Mahajati Sadan remaining open and available for such use;[* * * * * *] [[Sub-paragraphs (b) and (c) omitted by West Bengal Act 26 of 1977, which were as under:-'(b) allotted to the Working Committee of the Indian National Congress for accommodating such portion of the offices of the All-India Congress Committee as it may deem fit;(c)made over to the Bengal Provincial Congress Committee or the Provincial Congress Organisation of Bengal for their use subject to a right of re-entry in the event of the said Committee or Organisation-(i)ceasing to have a lawful existence for the time being.(ii)declining to continue or to be in occupation or charge of, or relinquishing possession or charge of, the portion so made over to it, or(iii)falling to observe and perform any of the terms or conditions for such use.'.]][* * * * * *] [[Sub-paragraphs (b) and (c) omitted by West Bengal Act 26 of 1977, which were as under:-'(b) allotted to the Working Committee of the Indian National Congress for accommodating such portion of the offices of the All-India Congress Committee as it may deem fit;(c)made over to the Bengal Provincial Congress Committee or the Provincial Congress Organisation of Bengal for their use subject to a right of re-entry in the event of the said Committee or Organisation-(i)ceasing to have a lawful existence for the time being.(ii)declining to continue or to be in occupation or charge of, or relinquishing possession or charge of, the portion so made over to it, or(iii)falling to observe and perform any of the terms or conditions for such use.'.]]
