Section 21(10) in The West Bengal Premises Tenancy Act, 1997
(10)[ If any deposit of rent is not withdrawn by the landlord or by the persons entitled to receive the rent deposit -(a)in the case of a deposit made under this Act, within three years from the date of posting of the notice made under sub-section (7) or within three years from the date of commencement of the West Bengal Premises Tenancy Act, 1997, whichever is later;(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,such deposit shall be credited to Government as a lapsed deposit.] [Sub-sections (9), (10) and (11) inserted by W.B. Act 21 of 2008.]
