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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of West Bengal - Subsection

Section 51(1)(b) in The West Bengal Non-Agricultural Tenancy Act, 1949

(b)when a non-agricultural tenant bound to pay money on account of rent has reason to believe, owing to a tender having been refused or a receipt withheld on a previous occasion, that the person to whom his rent is payable will not be willing to receive it and to grant him a receipt for it;