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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(2) in The West Bengal Premises Tenancy Act, 1997

(2)Whoever contravenes any of the provisions of section 15 shall, on the complaint made to the Controller by the party aggrieved or by the State Government, be liable to a fine which may, for the first occasion, extend to twice the value of the furniture and, for the second or subsequent occasion, extend to four times such value.