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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of West Bengal - Subsection

Section 51(2)(b) in The West Bengal Non-Agricultural Tenancy Act, 1949

(b)state-
(i)in the cases referred to in clauses (a) and (b) of sub-section (1) the name of the person to whose credit the deposit is to be entered,
(ii)in the case referred to in clause (c) of that sub-section, the names of the co-sharers to whom the rent is due, or of so many of them as the non-agricultural tenant may be able to specify, and
(iii)in the case referred to in clause (d) of that sub-section, the name of the person to whom the rent was last paid and of the person or persons now claiming it;