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[Cites 0, Cited by 5] [Entire Act]

State of West Bengal - Section

Section 33 in The West Bengal Premises Tenancy Act, 1956.

33. Limitation for complaints.

- No complaint under section 30 or section 31 shall be brought against a person after the expiration of six months from the date of the commission of the act in respect of which the complaint is brought.