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[Cites 0, Cited by 6] [Section 6(1)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(1)(j) in The West Bengal Premises Tenancy Act, 1997

(j)where the tenant has acquired or constructed, or has been allotted, a house or flat, provided a moratorium for one year is allowed for vacating the premises.