Section 17(2B) in The West Bengal Premises Tenancy Act, 1956.
(2B)[ No application for extension of time for the deposit or payment of any amount under clause (a) of sub-section (2A) shall be entertained unless it is made before the expiry of the time specified therefor in sub-section (1) or sub-section (2), and no application for permission to pay in instalment under clause (b) of sub-section (2A) shall be entertained unless it is made before the expiry of the time specified in sub-section (1) for the deposit or payment of the amount due on account of default in the payment of rent.] [Sub-sections (2A) and (2B) inserted by W.B. Act 30 of 1969.]
