Section 3(c) in The West Bengal Premises Tenancy Act, 1997
(c)[ any tenancy where the lease with due consent of the tenant has been registered under the Registration Act, 1908, after the commencement of this Act, and the fact of such consent has been recorded in the instrument so registered] [[Clause (c) substituted by W.B. Act 14 of 2002, w.e.f. 10.7.2001, which was earlier as under :-
