Section 10A in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
10A. [ Duration of requisition. [Sections 10A and 10B inserted by W.B. Act 27 of 1986.]
- For the removal of doubts, it is hereby declared that an order under sub-section (1) of section 3 shall remain valid and operative, and the State Government or any person in occupation of any premises requisitioned under the order as aforesaid shall continue to remain in possession thereof, so long as the public purpose exists.
