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[Cites 0, Cited by 4] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(2) in The West Bengal Premises Tenancy Act, 1956.

(2)No landlord shall claim, demand or receive any premium or other consideration whatsoever for giving his consent to the sub-letting of the whole or any part of the premises held by a tenant.