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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(2) in The West Bengal Premises Tenancy Act, 1956.

(2)No person shall publish or cause to be published in any newspaper or otherwise any advertisement -
(a)for the purchase by any person of any furniture ; or
(b)for payment of any sum exceeding one month's rent in advance except with the previous permission of the Controller;
as a condition for the letting of any premises.