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[Cites 0, Cited by 1] [Section 27(5)] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(5)(b) in The West Bengal Premises Tenancy Act, 1997

(b)to the tenant by the landlord, if the landlord or his agent had cut off or withheld such supply or service without prior permission of the Controller.