Section 7(1)(i) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1)(i) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947

(i)by notice served in the prescribed manner order such person or any other person found in occupation of the premises to vacate the premises within fourteen days of the service of the notice; and

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State of West Bengal - Subsection

Section 7(1)(i) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947