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[Cites 0, Cited by 2] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(1) in The West Bengal Premises Tenancy Act, 1997

(1)No landlord, either himself or through any person purporting to act on his behalf, shall, without any prior permission of the Controller, cut off or withhold any essential supply or service enjoyed by the tenant in respect of the premises let out to him.