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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2) in The West Bengal Premises Tenancy Act, 1997

(2)No person shall publish, or cause to be published, in any newspaper or otherwise any advertisement -
(a)for the purchase by any person of any furniture, or
(b)for the payment of any sum exceeding one month's rent in advance,
except with the previous permission of the Controller, as a condition for the letting of any premises.