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 16] [Section 6] [Entire Act] State of West Bengal - Subsection Section 6(1) in The West Bengal Premises Tenancy Act, 1956. (1)No landlord shall make the purchase of any furniture in any premises by any person a condition for the grant, renewal or continuance of the tenancy of such premises.
