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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(1)(b) in The West Bengal Premises Tenancy Act, 1997

(b)except with the previous permission of the Controller, claim, demand, or receive the payment of, any sum exceeding one month's rent of such premises as rent in advance.