Section 6(1)(d) in The West Bengal Premises Tenancy Act, 1997

[Cites 0, Cited by 11] [Section 6(1)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(1)(d) in The West Bengal Premises Tenancy Act, 1997

(d)[ where the landlord or any person, for whose benefit the premises is held, reasonably requires the premises for his own occupation and the landlord or such person is not in possession of any suitable accommodation within the same Municipal Corporation or Municipality or in any other area within ten kilometres from such premises where this Act extends;] [[Clause (d) substituted by W.B. Act 14 of 2002, w.e.f. 10.7.2001, which was earlier as under :-

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State of West Bengal - Subsection

Section 6(1)(d) in The West Bengal Premises Tenancy Act, 1997