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 Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 4] [Entire Act] State of West Bengal - Subsection Section 4(3) in The West Bengal Premises Tenancy Act, 1956. (3)Any sum in excess of the rent referred to in sub-section (1) shall not be recoverable by the landlord.
