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

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

State of West Bengal - Subsection

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

(f)[ where the tenant or any person residing in the premises let out to the tenant has done any act contrary to the provisions of clause (m), clause (o) or clause (p) of section 108 of the Transfer of Property Act, 1882;] [[Clause (f) substituted by W.B. Act 14 of 2002, w.e.f. 10.7.2001, which was earlier as under :-

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State of West Bengal - Subsection

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