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

State of West Bengal - Subsection

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

(d)otherwise acts in contravention of any of the terms, express or implied, of his tenancy or other like relationship created by the [State] [Words substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in respect of the premises,