Section 21(11) in The West Bengal Premises Tenancy Act, 1997
(11)[ Any deposit of rent credited to Government as a lapsed deposit under sub-section (10), shall be repayable to the landlord or to the person or persons entitled to receive the rent deposited in accordance with such procedures as may be prescribed.] [Sub-sections (9), (10) and (11) inserted by W.B. Act 21 of 2008.]
