Section 3(a) in The West Bengal Premises Tenancy Act, 1997
(a)any premises owned by -(i)the Central Government, or(ii)any State Government, or(iii)a Government undertaking or enterprise, or(iv)a statutory body which is not a local authority, or(v)a Cantonment Board constituted under the Cantonments Act, 1924, or(vi)a local authority;(aa)[ any premises being a wakf property exclusively for wakf Lillah (other than Wakf ul Aulad)] [Clause (aa) inserted by W.B. Act 21 of 2008.];
