Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of West Bengal - Subsection Section 5(b) in The West Bengal Premises Tenancy Act, 1956. (b)except with the previous permission of the Controller, claim, demand or receive the payment of any sum exceeding one month's rent of such premises as rent in advance.
