Section 23 in The West Bengal Premises Tenancy Act, 1956.
23. Saving as to acceptance of rent.
- The withdrawal of rent deposited under section 21, in the manner provided therein, shall not operate as an admission against the person withdrawing it of the correctness of the rate of rent, the period of default, the amount due, or of any other facts stated in the tenant's application for depositing the rent under the said section, nor shall it operate as a waiver of any notice to quit given by him to the tenant [* * * * *] [Words, figures, letter and brackets 'except a notice on the ground of default referred to in clause (i) of sub-section (4) of section 13.' omitted by W.B. Act 24 of 1975.]
