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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(2) in The West Bengal Premises Tenancy Act, 1997

(2)It shall not be lawful for the tenant or any other person acting on behalf of the tenant to claim or receive any payment in consideration of the relinquishment, transfer or assignment of his tenancy, as the case may be, of any premises.