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[Cites 0, Cited by 0] [Section 30(6)] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(6)(a) in The West Bengal Premises Tenancy Act, 1956.

(a)contravenes the provisions of sub-section (1) of section 18 by relating such premises within ten years of the date of obtaining delivery of possession to any person other than such tenant without the permission of the Controller, or