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[Cites 0, Cited by 9] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(2) in The West Bengal Premises Tenancy Act, 1956.

(2)No such deposit shall be considered to have been validly made for the purposes of the said clause if the tenant wilfully or negligently makes any false statement in his application for depositing the rent, unless the landlord has withdrawn the amount deposited before the date of institution of a suit or proceeding for recovery of possession of the premises from the tenant.