Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(43)] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(43)(d) in The Chandernagore Municipal Corporation Act, 1990 (d)a licensee in occupation of any land or building;[* *] [Words 'and' omitted by West Bengal Act 5 of 1994.]