Section 17(2)(a) in The West Bengal Premises Tenancy Act, 1956.

[Cites 0, Cited by 8] [Section 17(2)] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(2)(a) in The West Bengal Premises Tenancy Act, 1956.

(a)having regard to the rate at which rent was last paid, and the period for which default may have been made, by the tenant, make, as soon as possible within a period not exceeding one year, a preliminary order, pending final decision of the dispute, specifying the amount, if any, due from the tenant and thereupon the tenant shall, within one month of the date of such preliminary order, deposit in court or pay to the landlord the amount so specified in the preliminary order; and

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State of West Bengal - Subsection

Section 17(2)(a) in The West Bengal Premises Tenancy Act, 1956.