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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(3)(b) in The West Bengal Government Premises (Tenancy Regulation) Act, 1976

(b)A tenant shall be deemed to be ordinarily resident of a Government premises if he or any member of his family generally resides in such Government premises for not less than ninety days in a period of four consecutive months.