Section 3(3)(b) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947

[Cites 0, Cited by 1] [Section 3(3)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(3)(b) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947

(b)[ direct that until the expiry of such period not exceeding three months as may be specified in the order, the landlord, the tenant or any other person in occupation of the premises shall not let out the premises without the permission of the State Government or such other authority as may be specified in the order.] [[Clause (b) substituted by W.B. Act 7 of 1954, which was earlier as under :-

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State of West Bengal - Subsection

Section 3(3)(b) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947