Section 11(3) in The West Bengal Premises Tenancy Act, 1956.
(3)The rent of the premises payable for a year shall not be increased or decreased by revision by more than 2½ per cent, per annum of the difference between the market value of the premises on the date of the application under sub-section (2) and the date of the last fixation of the rent or the commencement of this Act, as the case may be.
