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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of West Bengal - Subsection

Section 46(4) in The West Bengal Non-Agricultural Tenancy Act, 1949

(4)If a receipt does not contain substantially the particulars required by this section, it shall be presumed, until the contrary is shown, to be an acquittance in full of all demands for rent up to the date on which the receipt was given.