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[Cites 0, Cited by 14] [Section 13(1)] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(1)(k) in The West Bengal Premises Tenancy Act, 1956.

(k)where subsequent to the creation of the tenancy, the tenant having agreed in writing with the landlord to deliver vacant possession of the premises to the landlord has failed to do so;