Section 3(2) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
(2)[ An order under sub-section (1) shall be served in such manner as may be prescribed on the landlord, and where it relates to premises let out to a tenant, also on such tenant;] [[Sub-section (2) substituted by W.B. Act 4 of 1949, which was earlier as under :-'(2) An order under sub-section (1) shall be served on the landlord, and where it relates to premises in occupation of tenant also on such tenant in such manner as may be prescribed.'.]]
