Section 17C in The West Bengal Premises Tenancy Act, 1956.
17C. [ Deposit under section 17A or section 17B to be deemed to be deposit as required by sub-section (1) or sub-section (2) of section 17. - A tenant who deposits the amount as directed by the Court under sub-section (2) of section 17A or sub-section (3) of section 17B shall, for the purpose of sub-section (4) of section 17, be deemed to have duly made the deposit as required by sub-section (1) or sub-section (2) of section 17.] [Section 17A first inserted by W.B. Act 29 of 1965, then present Sections 17A to 17C substituted for Section 17A by W.B. Act 30 of 1969.]
