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 0] [Section 13] [Entire Act] State of West Bengal - Subsection Section 13(1) in West Bengal Premises Tenancy Rules, 1956 (1)A fee of annas twelve shall be payable on every application made before the Controller under the Act not being an application mentioned in sub-section (2) or sub-section (5) of section 21.
