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[Cites 0, Cited by 2] [Section 13(1)] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(1)(d) in The West Bengal Premises Tenancy Act, 1956.

(d)where the tenant or any person residing in the premises let to the tenant is guilty of any act of waste or of any negligence or default resulting in material deterioration of the condition of the premises;