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[Cites 0, Cited by 2] [Section 9(3)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(3)(a) in The West Bengal Premises Tenancy Act, 1997

(a)where the landlord has retired or will retire within a period of less than one year as a member of the Army, Navy or Air Force, a certificate by the Area or Sub-Area Commander within whose jurisdiction the premises is situated or by the head of his service or by his Commanding Officer that he retired or will retire as such member and that he requires the premises for his own occupation or for the occupation of his family after retirement, or