Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(6)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(6)(a) in The West Bengal Premises Tenancy Act, 1956.

(a)in the case of a deposit made under this Act, within three years from the date of posting of the notice of deposit under sub-section (4) [or within five years from the date of commencement of the West Bengal Premises Tenancy (Amendment) Ordinance, 1989,] whichever is later,