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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(4) in The West Bengal Premises Tenancy Act, 1956.

(4)A Registrar [or a Deputy Registrar] [Words inserted by W.B. Act 18 of 1956.] shall exercise such of the functions of the Controller relating to the rent deposited under section 21 as may be delegated to him by the Controller in writing.