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Bengal Presidency - Section

Section 6 in The Bengal Rent Act, 1862

6. Limitation of suit for further balances.

- Whenever a deposit shall have been made under the provisions of this Act, no suit shall be brought against the person making the deposit or his representatives on account of any rent which accrued due prior to the date of the deposit, unless such suit is instituted within six months from the date of the service of the notice an the fifth section of this Act mentioned.