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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of West Bengal - Subsection

Section 9A(3) in West Bengal Premises Tenancy Rules, 1956

(3)Application for refund of lapsed deposits shall be entered in a separate register in the accompanying form before submission to the Accountant-General, West Bengal, for sanction :
Date of issue Serial No. Name of Applicant No. and date of deposit
       
Date of lapsed deposit Amount claimed No. and date of Accountant-General, West Bengal'sAuthority Remarks
       
Note. - Dated Signature of the person receiving the authority shall be taken in the remarks column.