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[Cites 0, Cited by 0] [Section 21(10)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(10)(b) in The West Bengal Premises Tenancy Act, 1997

(b)in the case of a deposit made under the West Bengal Premises Tenancy Act, 1956, the West Bengal Rent Control (Temporary Provision) Act, 1950, the West Bengal Premises Rent Control (Temporary Provisions) Act, 1948, the Calcutta Rent Ordinance, 1946, the Calcutta House Rent Control Order, 1943, or the Bengal House Rent Control Order, 1942, which has not been forfeited to Government by an order made by the Controller under the law in force immediately before the date of commencement of the West Bengal Premises Tenancy Act, 1997, within two years from such date,