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[Cites 0, Cited by 0] [Section 21(6A)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(6A)(b) in The West Bengal Premises Tenancy Act, 1956.

(b)if it is not withdrawn within two years of the date on which this Act comes into force, in the case of deposits made under the Bengal House Rent Control Order, 1942, or the Calcutta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: