Section 25G in The West Bengal Premises Tenancy Act, 1956.
25G. [ Chapter IVA not to apply to certain hotels or lodging houses. - The provisions of Chapter IVA shall not apply to hotels or lodging houses included in the list of hotels or lodging houses approved by the Department of Tourism of the Government of India.] [Section 25G inserted by W.B. Act 18 of 1970.]
