Section 26(6)(b) in The West Bengal Premises Tenancy Act, 1956.

[Cites 0, Cited by 0] [Section 26(6)] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(6)(b) in The West Bengal Premises Tenancy Act, 1956.

(b)

(i)in Calcutta, an Advocate or an Attorney of the High Court at Calcutta of not less than 5 years' standing,

(ii)elsewhere, an Advocate or a pleader of not less than 5 years' standing.'.]]