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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

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

(l)"specified distance" means the distance specified in any license or, where no such distance is specified, a distance of twenty kilometres, measured in either case by the shortest surface route from any place;