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[Cites 0, Cited by 0] [Section 21(6A)] [Section 21] [Entire Act]

State of West Bengal - Subsection

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

(a)if it is not withdrawn before the expiration of ten years from the date of posting of the notice of deposit, in the case of deposits made under this Act or the West Bengal Premises Rent Control (Temporary Provisions) Act, 1948, or the West Bengal Premises Rent Control (Temporary Provisions) Act, 1950;