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[Cites 0, Cited by 0] [Section 21(10)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(10)(a) in The West Bengal Premises Tenancy Act, 1997

(a)in the case of a deposit made under this Act, within three years from the date of posting of the notice made under sub-section (7) or within three years from the date of commencement of the West Bengal Premises Tenancy Act, 1997, whichever is later;