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[Cites 0, Cited by 2] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(1) in The West Bengal Premises Tenancy Act, 1956.

(1)Every tenant who makes a payment of rent to his landlord shall be entitled to obtain forthwith from the landlord or his authorised agent a written receipt for the amount paid by him, signed by the landlord or his authorised agent.