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

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XXI of 1984 
THE WEST BENGAL GOVERNMENT PREMISES 
(REGULATION OF OCCUPANCY) ACT, 1984. 
[Passed by the West Bengal Legislature.] 
[Assent of the President was first published in the Calcutta Gazette, 
Extraordinary, of the 3rd July, 1984.] 
[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 in the Thirty-fifth Year of the Republic of India, 
by the Legislature of West Bengal, as follows:— 
CHAPTER I 
Preliminary. 
1. (1) This Act may be called the West Bengal Government Premises 
(Regulation of Occupancy) Act, 1984. 
(2) It extends to the whole of West Bengal. 
(3) It shall come into force on such date as the State Government may, 
by notification, appoint. 
149 
Short title, 
extent and 
commence-
ment. 
The West Bengal Government Premises (Regulation of 
Occupancy) Act, 1984. 
[West Ben. Act 
Definitions. 
(Chapter I.—Preliminary.—Section 2.) 
2. In this Act, unless there is anything repugnant in the subject or 
context,— 
(a) "Appellate Authority" means any authority, superior in rank 
to the Competent Authority, appointed by the State 
Government in respect of any Government premises or class 
of Government premises by notification for the purposes of 
sub-section (3) of section 11 and sub-section (3) of section 
15, and includes different such authorities for different 
Government premises and different classes of Government 
premises; 
(b) "appointed day" means the date on which this Act comes into 
force; 
(c) "Competent Authority" means an authority, not below the 
rank of Assistant Secretary to, or Deputy Director under, the 
Government of West Bengal or Sub-divisional Officer or 
Executive Magistrate or Sub-divisional Police Officer or 
Assistant Commissioner of Police or Assistant Engineer or 
any other officer declared by the State Government to be of 
rank equivalent to the rank of any officer as aforesaid, 
appointed by the State Government in respect of any 
Government premises or class of Government premises by 
notification for carrying out the purposes of this Act, and 
includes different such authorities for different Government 
premises and different classes of Government premises; 
(d) "Government premises" means State premises which are not 
public premises; 
(e) "Government Undertaking" means a body corporate 
constituted by or under a Central or State Act and owned 
or controlled or managed by the State Government, and 
includes any company, as defined in section 3 of the Companies I of 1956. 
Act, 1956, which is under the management of, or in which 
not less than fifity-one per cent. of the paid up share capital 
is held by, the State Government; 
(f) "license" means a license granted under section 7 or anything 
deemed to be a license within the meaning of section 9; 
(g) "license fee", in relation to any Government premises, means 
the consideration by whatever name called, payable 
periodically or otherwise for the authorised occupation of 
the premises, and includes— 
(i) any charge for electricity, water or any other services 
in connection with the occupation of the premises, and 
150 
The West Bengal Government Premises (Regulation of 
Occupancy) Act, 1984. 
XXI of 1984.] 
(Chapter 1.—Preliminary.—Section 3.) 
(ii) any tax, by whatever name called, payable in respect of 
the premises, 
where such charge or tax is payable by the State Government 
or the Government Undertaking having control over the 
premises; 
(h) "notification" means a notification published in the Official 
Gazette; 
(i) "premises" means any building, shed or hut, used or intended 
to be used for residential purposes, and includes part of a 
building, shed or hut and a room or a seat in a room allotted 
separately, and also includes— 
(i) the gardens, grounds, outhouses, garages and godowns, 
if any, appurtenant thereto, and 
(ii) any furniture supplied or any fittings or fixtures affixed 
for the use of the occupant of such building, garage, 
godown, shed, hut, room or seat in a room, as the case 
may be; 
(j) "prescribed" means prescribed by rules made under this Act; 
(k) "public premises" means State premises in respect of which 
a declaration has been made under section 3 and includes the 
State premises mentioned in Schedule II; 
(1) "specified distance" means the distance specified in any 
license or, where no such distance is specified, a distance of 
twenty kilometres, measured in either case by the shortest 
surface route from any place; 
(m) "specified post", in relation to any Government premises, 
means any post the headquarters in respect of which are 
within the specified distance from such premises or any post 
specified in respect of such premises in any declaration made 
under section 5 or any post in consideration of which an 
authority had lawfully been granted to any person for the 
occupation of such premises before the appointed day; 
(n) "State premises" means any premises belonging to, or taken 
on lease or license or requisitioned by, or on behalf of, the 
State Government. 
3. (1) The State Government may, from time to time, by notification 
subject to such terms and conditions as it may deem fit, declare any State 
premises to be public premises. 
State pre-
mises may be 
declared to 
be public 
premises. 
151 
License for 
occupation 
of Govern-
ment 
premises. 
Declaration 
relating 
Government 
premises to 
specified 
posts. 
State 
Government 
employees 
on deputa-
tion to a 
-Government 
Undertaking. 
The West Bengal Government Premises (Regulation of 
Occupancy) Act, 1984. 
[West Ben. Act 
(Chapter I.—Preliminary.—Sections 4-6.—
Chapter IL—Government Premises.—Sections 7, 8.) 
(2) Notwithstanding the provisions of sub-section (1), it is declared 
that the State premises mentioned in Schedule II are public premises. 
4. A license may be granted by a Competent Authority to any person 
for the occupation of any Government premises only if he is in the 
employment of, and holds any specified post under, the State Government. 
5. The State Government may, from time to time, by notification, 
declare that a license in respect of any Government premises may be 
granted to any person if such person holds the post specified in the 
declaration in respect of those premises. 
6. Any person in the employment of the State Government shall, on 
deputation to a Government Undertaking, be deemed to remain in the 
employment of the State Government and any post held by such person in 
that Undertaking shall be deemed to be a post under the State Government. 
CHAPTER II 
Government Premises. 
License for 
occupation 
of Govern-
ment 
premises. 
Persons not 
in the 
employment 
of, or not 
holding any 
post under, 
the State 
Government. 
7. No person shall occupy, or remain in occupation of, any 
Government premises except on the authority, and subject to the terms and 
conditions, of a valid license granted in his favour by the Competent 
Authority. 
Explanation. —For the removal of doubts it is declared that a license 
which has been, or stands, terminated under any provision of this Act 
shall not be deemed to be a license for the purposes of this Act. 
8. No person in occupation of any Government premises on the 
appointed day shall remain in occupation thereof if he is not in the 
employment of, or does not hold any specified post under, the State 
Government, or is not the person to whom lawful authority had been 
granted for the occupation of such premises. 
Explanation.—For the removal of doubts it is declared that any person 
who has retired from the service of the State Government or from any of 
the All India Services shall not be deemed to be in the employment of, or 
to hold any post under, the State Government. 
152 
The West Bengal Government Premises (Regulation of 
Occupancy) Act, 1984. 
XXI of 1984.] 
(Chapter 11.—Government Premises.—Sections 9-11.) 
9. Subject to the provisions of section 8, the authority, howsoever 
described, by which any person is lawfully in occupation of any Government 
premises on the appointed day shall be deemed to be a license for the 
purposes of section 7. 
10. (1) The terms and conditions specified in Schedule I shall be 
deemed to be a part of the terms and conditions of every license and they 
shall be in addition to such other terms and conditions as may be 
determined by the Competent Authority or may have been determined in 
respect of anything deemed to be a license under section 9. 
(2) Where the terms and conditions specified in Schedule I are 
inconsistent with the other terms and conditions of any license, such other 
terms and conditions shall, to the extent they are inconsistent, be void. 
11. (1) Every license in respect of a Government premises shall, 
subject to the provisions of sub-section (2), stand automatically terminated 
upon— 
(i) the death of the licensee, or 
(ii) the expiry of the period of validity of the license, or 
(iii) the cessation of the licensee's employment under the State 
Government by reason of his retirement, resignation, dis-
charge or dismissal or by any other reason, or 
(iv) the licensee ceasing to hold any specified post under the 
State Government by reason of his transfer from any such 
post or by any other reason: 
Provided that for the purposes of this section a person shall 
not be deemed to have ceased to hold any post by proceeding 
on leave, or on being suspended, from that post, if he does not 
accept any other employment during the period of his leave 
or suspension. 
(2) A license in respect of a Government premises may be terminated, 
by order, by the Competent Authority in accordance with the terms and 
conditions of the license: 
Provided that no such order shall be made without giving the licensee 
an opportunity of being heard. 
(3) An appeal shall lie to the Appellate Authority against an order 
made under sub-section (2), or an order of the Competent Authority 
refusing to renew a license, within fifteen days from the date of 
communication of the order to the licensee. 
Authority 
for 
occupation 
of a Govern-
ment 
premises to 
be deemed 
to be license. 
Terms and 
conditions of 
license. 
Termination 
of license. 
153 
Payment of 
any amount 
after termina-
tion of 
license not to 
revalidate the 
license. 
The West Bengal Government Premises (Regulation of 
Occupancy) Act, 1984. 
[West Ben. Act 
(Chapter II.—Government Premises.—Section 12.—
Chapter 111.—Gene r al Provisions.—Sections 13, 14.) 
(4) The decision of the Appellate Authority on such order shall, 
subject to the provision of section 23, be final. 
12. Where payment of any amount as consideration for the occupation 
of any Government premises is tendered by the licensee or any other 
person after the termination of his license, the acceptance of that amount 
by, or on behalf of, the State Government or any other authority shall not 
be construed as revalidating or renewing or extending the license or 
conferring any right upon the licensee or any other person to remain in 
occupation of the said Government premises, but the amount may be 
adjusted against the compensation payable under section 15. 
CHAPTER III 
General Provisions. 
Conse-
quence of 
violation 
of the 
provisions 
of the Act. 
13. Where any person occupies, or remains in occupation of, any 
Government premises in violation of any of the provisions of this Act, the 
Competent Authority may take such steps and use such force as may be 
necessary to take possession of the premises: 
Provided that, except in respect of a room or a seat in a room allotted 
separately, no such steps shall be taken— 
(a) before the expiry of a period of thirty days— 
(i) from the appointed day in a case where there has been 
a violation of the provisions of section 8, or 
(ii) from the date of termination of a license under sub-
section (1) of section 11 or from the date of 
communication to the licensee of an order under sub-
section (2) of section 11 terminating a license in any 
other case (not being a case where no license has been 
granted), or 
(b) during the pendency of any appeal under sub-section (3) of 
section 11 and for a period of thirty days following the 
disposal of such appeal: 
Provided further that upon an application from any person 
in occupation of any Government premises on grounds of 
extreme hardship, the Competent Authority may extend the 
said period of thirty days by such further period, not exceeding 
ninety days, as the Competent Authority may deem fit. 
Penalty. 	 14. (1) Whoever occupies, or remains in occupation of, or allows any 
person to occupy, any Government premises in violation of any of the 
154 
The West Bengal Government Premises (Regulation of 
Occupancy) Act, 1984. 
XXI of 1984.] 
(Chapter 111—General Provisions.—Sections 15-18.) 
provisions of this Act shall, without prejudice to any other action that may 
be taken against him under this Act, be punishable with imprisonment for 
a term which may extend to six months or with fine which may extend to 
five thousand rupees, or with both. 
(2) Any offence punishable under sub-section (1) shall be a cognizable 
offence. 
15. (1) Where any person has occupied any Government premises in 
violation of any of the provisions of this Act, he shall be liable to pay as 
compensation such amount, not exceeding the market rental value of the 
premises assessed in the prescribed manner, as the Competent Authority 
may, by order, determine after giving such person an opportunity of being 
heard. 
(2) Where any damage beyond normal wear and tear has been 
caused to any Government premises while in the occupation of any person, 
such person shall be liable to pay for the repair of such damage such 
compensation, not exceeding the cost of repair, as may be determined, 
by order, by the Competent Authority, after giving him an opportunity 
of being heard. 
(3) An appeal shall lie to the Appellate Authority against every order 
of the Competent Authority made under sub-section (1) or sub-section (2) 
within fifteen days from the date of communication of the order to the 
appellant. 
(4) The decision of the Appellate Authority on such order shall, 
subject to the provision of section 23, be final. 
16. The amount of compensation determined under section 15 by the 
Competent Authority or the Appellate Authority, as the case may be, shall 
be payable by the person liable to pay such compensation within thirty 
days of the communication thereof to the said person. 
17. Any arrears of license fee or compensation determined under 
section 15 shall be recoverable with interest calculated thereon at six per 
Ben. Act III centum per annum as a public demand under the Bengal Public Demands of 1913. 	 Recovery Act, 1913. 
18. Where any person against whom any proceeding for the realisation 
of arrears of license fee or compensation as a public demand is to be, or has 
been, taken under section 17 dies before the proceeding is taken or during 
the pendency thereof, the proceeding may be taken, or as the case may be, 
continued against the heir or the legal representative of that person. 
155 
Compensa-
tion payable 
for unlawful 
occupation. 
Period for 
payment of 
compensa-
tion. 
Recovery of 
compensa-
tion. 
Proceeding 
for realisa-
tion of 
arrears of 
license fee or 
compensa-
tion. 
The West Bengal Government Premises (Regulation of 
Occupancy) Act, 1984. 
[West Ben. Act 
Power of 
Competent 
Authority to 
remove 
property. 
Competent 
Authority 
and 
Appellate 
Authority to 
be public 
servants. 
Protection of 
action taken 
in good 
faith. 
Removal of 
difficulty. 
Power of 
State 
Government 
to review. 
Act to 
override 
other laws. 
(Chapter III.—General Provisions.—Sections 19-24.) 
19. (1) Where possession of any premises has been taken under 
section 13, the Competent Authority may, after giving fourteen days' 
notice to the person from whom possession has been taken, remove or 
cause to be removed or dispose of by public auction any property 
remaining in such premises. 
(2) Where any property is sold under sub-section (1), the sale proceeds 
thereof shall, after deducting the expenses of the sale and the amount, if 
any, due to the Competent Authority on account of arrears of license fee 
or compensation or costs, be paid to such person as may appear to the 
Competent Authority to be entitled to the same. 
20. The Competent Authority and the Appellate Authority shall be 
deemed to be public servants within the meaning of section 21 of the 
Indian Penal Code. 
21. No suit, prosecution or other legal proceeding whatsoever shall 
lie against any person for anything in good faith done or intended to be 
done under this Act. 
22. If any difficulty arises in giving effect to the provisions of this 
Act, the State Government may make such order or do such thing, 
not inconsistent with the provisions of this Act, as appears to it to be 
necessary or expedient for removing the difficulty: 
Provided that no such order shall be made after the expiry of a period 
of two years from the date of publication of this Act in the Official Gazette. 
23. The State Government may call for and examine the records 
of any proceeding before the Competent Authority or the Appellate 
Authority within thirty days from the date of any order made by the 
Competent Authority or the Appellate Authority, as the case may be, and 
make such orders thereon as it may think fit. 
24. (1) The provisions of this Act shall have effect notwithstanding 
anything to the contrary contained in any other law for the time being in 
force or in any judgement, decree or order of any court, tribunal or other 
authority or in any instrument having effect by virtue of any enactment 
other than this Act or in any contract, express or implied, or in any custom 
or usage. 
(2) In particular, and without prejudice to the generality of the 
foregoing provisions, the West Bengal Public Land (Eviction of 
Unauthorised Occupants) Act, 1962 and the West Bengal Government 
Premises (Tenancy Regulation) Act, 1976 shall not apply to Government 
premises. 
45 of 1860. 
West Ben. 
Act XIII of 
1962. 
West Ben. 
Act XIX of 
1976. 
156 
The West Bengal Government Premises (Regulation of 
Occupancy) Act, 1984. 
XXI of 1984.] 
(Chapter III.—General Provisions.—Sections 25-27 and Schedule I.) 
25. No court shall have jurisdiction to decide or to deal with any Bar to 
uris question which is required to be decided or dealt with under the provisions j of courts 
di ctiou 
of this Act and no court shall have jurisdiction to entertain any suit or 
proceeding in respect of any such question. 
26. (1) The State Government may make rules for carrying out the Power to 
purposes of this Act. 	 make rules.  
(2) In particular, and without prejudice to the generality of the 
foregoing power, such rules may provide for all or any of the matters 
which may be, or are required to be, prescribed. 
(3) Every rule made under this section shall be laid, as soon as may 
be after it is made, before the State Legislature while it is in session, for a 
total period of thirty days, which may be comprised in one session or in 
two successive sessions. 
27. The State Government may, if it considers necessary so to do, Power to 
dispense with or relax the requirement of any of the provisions of this relax.  
Act in respect of any Government premises to such extent and subject to 
such conditions as it may deem fit. 
SCHEDULE I 
[See section 10.] 
Terms and conditions applicable to all licenses in respect of 
Government premises. 
1. Subject to the provisions of item 2 and section 11, a license shall 
remain valid for the specified period and such period may be renewed 
from time to time by the Competent Authority. For this purpose specified 
period shall mean— 
(i) the period specified in the license or, where nothing is 
specified in the license, a period of three years from the date 
of issue of the license and such date, in the case of anything 
deemed to be a license under section 9, shall be the 
appointed day, or 
(ii) any period for which the license is renewed by the 
Competent Authority. 
2. An application for the renewal of a license shall be made to the 
Competent Authority in the prescribed manner. No such application shall 
be refused by the Competent Authority if the licensee continues to be 
eligible to hold the license in accordance with the provisions of this Act. 
A license shall remain valid during the pendency pf an application for its 
renewal. 
157 
The West Bengal Government Premises (Regulation of 
Occupancy) Act, 1984. 
[West Ben. Act 
(Schedule I.) 
3. An application for the renewal of a license shall state inter alia 
the licensee's post and place of posting. 
4. A license shall cease to be valid if the licensee fails to take 
possession of the premises covered by it (hereinafter referred to as the 
premises) within fifteen days of its issue or within such period as the 
Competent Authority may, upon an application by the licensee, grant. 
5. The licensee shall use the premises for the purpose for which they 
have been allotted to him and shall not use them for any other purpose. 
Example.—Where a flat is allotted to any person for the purpose of 
his residence there will be a violation of this condition if he does not 
himself ordinarily reside in it and allows his dependents or any other 
person to reside in it or keeps it vacant. 
6. The licensee shall not assign or transfer the premises in any way 
to any person or put any person in possession of the premises. 
7. The licensee shall not add to, or alter, any fixtures of the premises 
or make any structural alterations in the premises without the express 
permission in writing of the Competent Authority. 
8. The licensee shall not cause, or suffer to be caused, any damage 
to the premises beyond the normal wear and tear through the proper use 
and occupation of the premises. 
9. The licensee shall allow any officer duly authorised in this 
behalf by the Competent Authority to inspect the premises as and when 
necessary. 
10. The licensee shall pay such license fee for the premises as may 
be determined from time to time by the Competent Authority. 
11. The license fee in respect of each month shall be payable by the 
first week of the following month in such manner as may be stipulated 
by the Competent Authority. 
The licensee shall send to the Competent Authority as and when 
required by it a statement showing the details of the license fee paid by the 
licensee, and such statement shall be in such form, and shall be authenticated 
in such manner, as may be stipulated by the Competent Authority. 
12. The licensee, if he is in occupation of Government premises on 
the appointed day, shall inform the Competent Authority in writing within 
one month from that day about the post held by him, the head quarters of 
his post and the date of his retirement on superannuation based upon the 
entries contained in his Service Book. 
13. The licensee shall inform the Competent Authority in writing 
about every change in his post or place of posting and every change in 
his status by reason of his going on leave, or being placed under suspension 
or by any other reason within a week of the change taking place. 
158 
The West Bengal Government Premises (Regulation of 
Occupancy) Act, 1984. 
XXI of 1984.] 
(Schedules I, II.) 
14. A license may be terminated upon— 
(a) the acquisition by the licensee of any other premises by way 
of ownership, tenancy or otherwise either in his own name 
or in the name of any member of his family dependent on 
him; 
(b) the violation by the licensee of any of the terms and conditions 
of the license; 
(c) the licensee being placed under suspension, or upon proceeding 
on leave of any kind, for a period exceeding six months: 
Provided that where, by reason of any declaration made 
under section 5, the post from which the licensee has proceeded 
on leave is a specified post in respect of the premises occupied 
by him and the authority granting the leave has not certified 
that upon the expiry of the leave the licensee is likely to return 
to that post, the license may be terminated at any time after the 
commencement of the leave; 
(d) the expiry of one calendar month's notice given by the 
Competent Authority to the licensee. 
15. Upon the expiry or termination of any license, the licensee shall 
deliver vacant possession of the premises to the Competent Authority, or 
to any other person authorised by the Competent Authority in this behalf, 
in the same condition in which the licensee took possession of the 
premises. 
SCHEDULE II 
[See sections 2(k) and 3(2).] 
Public premises under the control of the Department of 
Housing of the State Government. 
1. All residential premises comprised in the Middle Income Group 
and Low Income Group Housing Estate at 37, Belgachia Road, 
Calcutta-37, except those in Block Nos. C to E and J to V. 
2. All residential premises comprised in the Middle Income Group 
Housing Estate at 60-67, B. T. Road, Calcutta-2. 
3. All residential premises comprised in the Middle Income Group 
and Low Income Group Housing Estate at Belgachia Villa, 64A, Belgachia 
Road, Calcutta-37. 
4. All residential premises comprised in the Middle Income Group 
and Low Income Group Housing Estate at Maniktala-Work-cum-Living 
Centre, V. I. P. Road, Calcutta-54. 
5. All residential premises comprised in the Middle Income Group 
and the Low Income Group Housing Estate at 69/1, S. K. Deb Road, 
Calcutta-48. 
159 
The West Bengal Government Premises (Regulation of 
Occupancy) Act, 1984. 
[West Ben. Act 
(Schedule II.) 
6. All residential premises comprised in the Middle Income Group 
and the Low Income Group Housing Estate at RegentEstate, P.S. Jadavpur, 
Calcutta-32, except those in Block Nos. R-1 to R-4. 
7. All residential premises comprised in the Middle Income Group 
Housing Estate at Regent Park, 131, Netaji Subhas Ch. Bose Road, 
Calcutta-40, except those in Block Nos. 2, 5, 12 and 23. 
8. All residential premises comprised in the Middle Income Group 
and the Low Income Group Housing Estate at Palm Avenue, P.S. Karaya, 
Calcutta-19. 
9. All residential premises and shops comprised in the Entally 
Housing Estate, Dr. Sundari Mohan Avenue, Calcutta-14. 
10. All residential premises comprised in Karaya Housing Estate, 
98, Karaya Road, Calcutta-19. 
11. All residential premises comprised in the Higher Income Group 
Housing Estate at 28/1A, Gariahat Road, Calcutta-19, except— 
(i) Flat No. 2 of Block No. I, 
(ii) Flat Nos. 25 and 28 of Block No. III, 
(iii) Flat Nos. 32 and 40 of Block No. IV, 
(iv) Flat Nos. 42, 44, 45 and 47 of Block No. V, and 
(v) Flat Nos. 1 and 2 of New Block. 
12. All residential premises comprised in the Middle Income Group 
Housing Estate and the Housing Estate under Slum Clearance Project at 34 
and 35 Cossipore Road, Calcutta-2. 
13. All residential premises comprised in the Tollygunge Homes, 
P.S. Tollygunge, Calcutta-40. 
14. All residential premises comprised in the Low Income Group 
Housing Estate at 40/1, Tangra Road, Calcutta-15. 
15. All residential premises comprised in the Low Income Group 
Housing Estate at Kusthia Road, Calcutta-39. 
16. All residential premises comprised in the Low Income Group 
Housing Estate at C. N. Roy Road, Calcutta-39. 
17. All residential premises comprised in the Low Income Group 
Housing Estate at 30, Ram Krishna Samadhi Road, Calcutta-54. 
18. All residential premises comprised in the Low Income Group 
Housing Estate at 17, Muraripukur Road, Calcutta-67. 
19. All residential premises comprised in the Low Income Group 
Housing Estate and the Housing Estate under the Slum Clearance Project 
at 49, Narkeldanga North Road, Calcutta-11. 
20. All residential premises comprised in the Low Income Group 
Housing Estate and the Housing Estate under the Slum Clearance Project 
at 5, 6 and 7B, Karim Box Row, Calcutta-2. 
21. All residential premises comprised in the Low Income Group 
Housing Estate and the Housing Estate for Industrial Workers at 20, 
Harekrishna Sett Lane, Calcutta-50. 
160 
The West Bengal Government Premises (Regulation of 
Occupancy) Act, 1984. 
XXI of 1984.] 
(Schedule II.) 
22. All residential premises comprised in the Low Income Group 
Housing Estate at 8/1, Rustamjee Parsee Road, Calcutta-2. 
23. All residential premises comprised in the Low Income Group 
Housing Estate at Old Dog Race Course, Behala on Diamond Harbour 
Road, Calcutta-38, except those in Block Nos. RA to RZ and Block 
No. RZ-1. 
24. All residential premises comprised in the Housing Estate for 
Industrial Workers at 87-B, Cossipore Road, Calcutta-2. 
25. All residential premises comprised in the Slum Clearance 
Project at Kankurgachi 2nd Lane, Calcutta-54. 
26. All residential premises comprised in the Slum Clearance 
Project at 40-A, Gopal Chatterjee Road, Calcutta-2. 
27. All residential premises comprised in the Low Income Group 
Housing Estate at Sodepur, P.S. Khardah, 24-Parganas. 
28. All residential premises comprised in the Low Income Group 
Housing Estate at 537, Dum Dum Road, Calcutta-28. 
29. All residential premises comprised in the Low Income Group 
Housing Estate and the Housing Estate for Industrial Workers at Mahesh 
Mukherjee Feeder Road, P.O. Kamarhati, P.S. Belghoria, 24-Parganas. 
30. All residential premises comprised in the Low Income Group 
Housing Estate at Gumar Math, P.O. Sarangabad, Via Budge Budge, 
24-Parganas. 
31. All residential premises comprised in the Low Income Group 
Housing Estate at Sampa-Mirza Nagar, Vill. Rampur, P.O. Sarkarpool, 
P.S. Maheshtala, 24-Parganas. 
32. All residential premises comprised in the Low Income Group 
Housing Estate and in the Housing Estate for Industrial Workers at Purba 
Barisha, Diamond Harbour Road, P.O. Thakurpukur, Calcutta-63. 
33. All residential premises comprised in the Middle Income Group 
Housing Estate and Low Income Group Housing Estate at Barisha on 
Diamond Harbour Road opposite to Puspashri Cinema, Calcutta-63. 
34. All residential premises comprised in the Housing Estate for 
Industrial Workers at Budge Budge Trunk Road, P.O. Budge Budge, 
24-Parganas. 
35. All residential premises comprised in the Housing Estate for 
Industrial Workers at Sundia, P.O. Jagatdal, P.S. Jagatdal, 24-Parganas. 
36. All residential premises comprised in the Housing Estate for 
Industrial Workers at Shyamnagar, P.O. Shyamnagar, P.S. Jagatdal, 
24-Parganas. 
37. All residential premises comprised in the Housing Estate for 
Industrial Workers at Patulia, P.O. Patulia, P.S. Titagarh, 24-Parganas. 
38. All residential premises comprised in the Housing Estate for 
Industrial Workers at Naihati, P.S. Naihati, 24-Parganas. 
161 
The West Bengal Government Premises (Regulation of 
Occupancy) Act, 1984. 
[West Ben. Act 
(Schedule II.) 
39. All residential premises comprised in the Housing Estate for 
Industrial Workers at Alambazar, 2, D. K. Mukherjee Road, P.S. Baranagar, 
24-Parganas. 
40. All residential premises comprised in the Housing Estate for 
Industrial Workers at B aruipore, P.O. and Vill. Piyali Town, P.S. B aruipore, 
24-Parganas. 
41. All residential premises comprised in the Housing Estate 
for Industrial Workers at Matijhil, P.O. Dum Dum, P.S. Gorabazar, 
24-Parganas. 
42. All residential premises comprised in the Housing Estate for 
Industrial Workers at Belghoria (near Mohini Mills), P.O. Belghoria, P.S. 
Nimta, 24-Parganas. 
43. All residential premises comprised in the Housing Estate for 
Industrial Workers at Nimta, P.S. Nimta, 24-Parganas. 
44. All residential premises comprised in the Housing Estate for 
Industrial Workers at 9, B. T. Road, P.O. Belghoria, 24-Parganas. 
45. All residential premises comprised in the Middle Income 
Group, the Low Income Group Housing Estates and the Housing Estate 
for Industrial Workers at 197, Andul Road, P.O. Danesh Sekh Lane, 
Howrah-9. 
46. All residential premises comprised in the Low Income Group 
Housing Estate and the Housing Estate for Economically Weaker 
Sections of the Community at 193, Andul Road, P.O. Danesh Sekh Lane, 
Howrah-9, except those in the Block Nos. RA to RS. 
47. All residential premises comprised in the Low Income Group 
Housing Estate and Housing Estate for Industrial Workers at 2, Botanical 
Garden Lane, Howrah-9. 
48. All residential premises comprised in the Low Income Group 
Housing Estate at Baltikuri, P.S. Jagachha, Howrah, except those in Block 
Nos. F, J, K, L, N and 0. 
49. All residential premises comprised in the Housing Estate for 
Industrial Workers at 24/1, Danesh Shekh Lane, Howrah-9. 
50. All residential premises comprised in the Housing Estate for 
Industrial Workers at 553, Circular Road, Howrah. 
51. All residential premises comprised in the Housing Estate for 
Industrial Workers at Saheb Bagan, 100, Rabindra Sarani, P.O. Bhattanagar, 
Lillooah, Howrah. 
52. All residential premises comprised in the Housing Estate for 
Industrial Workers at Kadamtala, 11/2, Narasingha Dutta Road, Howrah. 
53. All residential premises comprised in the Housing Estate for 
Industrial Workers at Jajodia Garden, Goshala Road, Belur, Howrah. 
54. All residential premises comprised in the Housing Estate for 
Industrial Workers at Belur (NISCO), Vill. Sapuipara, P.O. Bally, 
Howrah. 
162 
The West Bengal Government Premises (Regulation of 
Occupancy) Act, 1984. 
XXI of 1984.1 
(Schedule II.) 
55. All residential premises comprised in the Housing Estate at 
Ghusuri, 147, Girish Ghosh Road, P.O. Belur Math, Howrah. 
56. All residential premises comprised in the Housing Estate for 
Industrial Workers at Gourhati, P.O. Angus, Hooghly. 
57. All residential premises comprised in the Housing Estate for 
Industrial Workers at Baidyabati, P.O. Baidyabati, Hooghly. 
58. All residential premises comprised in the Housing Estate for 
Industrial Workers at Serampore, 1, De' cruze Lane, Serampore, Hooghly. 
59. All residential premises comprised in the Housing Estate for 
Economically Weaker Sections of the Community at Block-D, Kalyani 
Township, Nadia. 
60. All residential premises comprised in the Housing Estate for 
Industrial Workers at Kalyani, Nadia. 
61. All residential premises comprised in the Low Income Group 
Housing Estate and Middle Income Group Housing Estate at Durgapur 
City Centre, P.O. Durgapur, Burdwan, except those in Block Nos. B-1 to 
B-18, C-1 to C-17, D-1 to D-16 and E-1 to E-2. 
62. All residential premises comprised in the Low Income Group 
Housing Estate at Sankharipukur, P.S. Burdwan, Burdwan. 
63. All residential premises comprised in the Low Income Group 
Housing Estate and Housing Estate for Industrial Workers (Phase I and 
Phase VI) at Sagarbhanga, P.S. Coke Oven, Durgapur II, Burdwan. 
64. All residential premises comprised in the Housing Estate for 
Industrial Workers at Raturia, P.S. Coke Oven, Durgapur, Burdwan. 
65. All residential premises comprised in the Housing Estate for 
Industrial Workers (Phase I to Phase IV) at North G. T. Road, P.O. 
M.A.M.C., Durgapur-6, Burdwan. 
66. All residential premises comprised in the Housing Estate for 
Industrial Workers (Phase I and Phase II) at Kanyapur Cycle Corporation 
of India, P.S. Asansol, Burdwan. 
67. All residential premises comprised in the Housing Estate for 
Industrial Workers at Bhagia Kanali, P.O. Burnpur, P.S. Hirapur, Burdwan. 
68. All residential premises, shops and godowns in the Low Income 
Group Housing Estate, Middle Income Group Housing Estate and 
Housing Estate for Economically Weaker Sections of the Community 
on Hill Cart Road, Siliguri, Darjeeling. 
163 

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