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Calcutta HC: Landlord Decides His Residential Needs; Courts Cannot Set Living Standards in Eviction - (16 Jan 2026)

TENANCY

Calcutta High Court held that a landlord is the best judge of his residential and business needs, and courts cannot dictate living standards. Upholding an eviction decree under the West Bengal Premises Tenancy Act, 1956, it dismissed the tenant’s second appeal.

Tags : WEST BENGAL PREMISES TENANCY ACT   RESIDENTIAL NEEDS   LANDLORD  

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