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 1] [Entire Act] State of West Bengal - Section Section 25B in The West Bengal Premises Tenancy Act, 1956. 25B. Revision of fair rate and number of lodgers. - The Controller may from time to time revise the fair rate or the number of lodgers fixed under section 25A.
