Section 30(6)(b) in The West Bengal Premises Tenancy Act, 1956.

[Cites 0, Cited by 0] [Section 30(6)] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(6)(b) in The West Bengal Premises Tenancy Act, 1956.

(b)contravenes the provisions of sub-section (3) of section 18 by letting the premises of which he was in occupation as owner thereof at the time of obtaining delivery of possession of any premises from the tenant in pursuance of a decree obtained under clause (ff) of sub-section (1) of section 13 within ten years of the date of obtaining such delivery of possession to any person other than the tenant from whom such delivery of possession was obtained without the permission of the Controller,

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State of West Bengal - Subsection

Section 30(6)(b) in The West Bengal Premises Tenancy Act, 1956.