West Bengal Government Premises ( Regulation Of Occupancy ) Act, 1984

Assent of the President of India first published in the Calcutta Gazette, Extraordinary, dated the 3rd July, 1984. An Act to provide for the regulation of occupancy of Government premises in West Bengal, meant for the employees of the State Government, with a view to preventing unlawful occupation of such premises and ensuring the use of such premises by the persons for whom, and for the purpose for which, they are intended. Whereas it is expedient to provide for the regulation of occupancy of Government premises in West Bengal, meant for the employees of the State Government, with a view to preventing unlawful occupation of such premises and ensuring the use of such premises by the persons for whom, and for the purpose for which, they are intended; It is hereby enacted as follows:-

Act number

Act 21 of 1984

Year

1984

Enacted on

03-07-1984

In force from

3 July 1984

Jurisdiction

West Bengal State Act

Subjects

Housing And Urban Development

Read the full text of West Bengal Government Premises ( Regulation Of Occupancy ) Act, 1984 section by section on LawLens.

Official source: India Code