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[Cites 0, Cited by 4] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(1) in The West Bengal Premises Tenancy Act, 1997

(1)Where the landlord does not accept any rent tendered by the tenant within the prescribed period, the tenant shall remit the rent to the landlord by postal money order within fifteen days of such refusal.