Section 17(4A) in The West Bengal Premises Tenancy Act, 1997
(4A)[ Where a tenancy subsists for twenty years or more in respect of the premises constructed in or before the year 1984 and used for commercial purpose, the fair rent shall be determined by adding to the rent as on 1.7.1976 five times or by accepting the existing rent if such rent is more than the increased rent determined under this sub-section.] [Sub-section (4A) and (4B) inserted by W.B. Act 14 of 2002, w.e.f. 10.7.2001.]
