Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of West Bengal - Subsection Section 3(l) in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982 (l)no part of the land shall be used or permitted to be used for any immoral or illegal purposes or in any manner detrimental to public peace or public safety;
