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[Cites 0, Cited by 17] [Entire Act]

State of West Bengal - Section

Section 15 in The West Bengal Premises Tenancy Act, 1956.

15. Tenant not to receive any sum or consideration for relinquishment of tenancy.

- It shall not be lawful for the tenant or any other person acting or purporting to act on behalf of the tenant to claim or receive any sum or any consideration as a condition of the relinquishment of his tenancy of any premises.