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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(4) in The West Bengal Premises Tenancy Act, 1956.

(4)Any tenant or person who in contravention of the provisions of section 15, receives any sum or consideration, shall, on the complaint of the landlord of the premises made to the Controller, be liable to a fine which may on the first occasion extend to one hundred rupees and on a second or subsequent occasion extend to two hundred rupees.