Section 21(6) in The West Bengal Premises Tenancy Act, 1956.
(6)[ If any deposit of rent is not withdrawn by the landlord or by the person or persons entitled to receive the rent deposited -(a)in the case of a deposit made under this Act, within three years from the date of posting of the notice of deposit under sub-section (4) [or within five years from the date of commencement of the West Bengal Premises Tenancy (Amendment) Ordinance, 1989,] whichever is later,(b)in the case of a deposit made under the West Bengal Premises Rent Control (Temporary Provisions) Act, 1950, the West Bengal Premises Rent Control (Temporary Provisions) Act, 1948, the Calcutta Rent Ordinance, 1946, the Calcutta House Rent Control Order, 1943, or the Bengal House Rent Control Order, 1942, which has not been forfeited to Government by an order made by the Controller under the law in force immediately before the date of commencement of the West Bengal Premises Tenancy (Amendment) Ordinance, 1965, within two years from such date,such deposit shall be credited to Government as a lapsed deposit.] [[Sub-Sections (6) and (6A) substituted for original sub-Section (6) by W.B. Act 29 of 1965. Original sub-Section (6) was as under :-'(6) Any rent in deposit which is not withdrawn by the landlord or by the person or persons entitled to receive such rent shall be forfeited to Government by an order made by the Controller -(a)if it is not withdrawn before the expiration of ten years from the date of posting of the notice of deposit, in the case of deposits made under this Act or the West Bengal Premises Rent Control (Temporary Provisions) Act, 1948, or the West Bengal Premises Rent Control (Temporary Provisions) Act, 1950;(b)if it is not withdrawn within two years of the date on which this Act comes into force, in the case of deposits made under the Bengal House Rent Control Order, 1942, or the Calcutta House Rent Control Order, 1943, or the Calcutta Rent Ordinance, 1946:Provided that if at the time when the period mentioned in clause (a) or clause (b) expires, any person entitled to withdraw such rent is under any legal disability' mentioned in section 6 or section 7 of the Indian Limitation Act, 1908, no order of forfeiture shall be made before the expiry of three years from the date when such disability has ceased.'.]]
