Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 5] [Entire Act] State of West Bengal - Subsection Section 5(6) in The West Bengal Premises Tenancy Act, 1997 (6)No tenant shall, without the previous consent in writing of the landlord, transfer or assign his right in the tenancy or any part thereof.
