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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(2) in The West Bengal Premises Tenancy Act, 1956.

(2)Whoever contravenes any of the provisions of section 6 shall, on the complaint of the party aggrieved or of the State Government, made to the Controller, be liable to a fine which may on the first occasion extend to twice the value of the furniture and on a second or subsequent occasion extend to four times such value.