Section 4 in The West Bengal Housing Board Act, 1972
4. Application of West Bengal Act 12 of 1956.
- For the removal of doubts, it is hereby declared that the West Bengal Premises Tenancy Act, 1956 -(a)shall not apply to any land or building belonging to or vested in the Board;(b)shall not apply as against the Board to any tenancies or other like relationship created by the Board in respect of such land or building;(c)but shall apply to any land or building let out in favour of the Board.
