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 3] [Section 5] [Entire Act] State of West Bengal - Subsection Section 5(1) in The West Bengal Premises Tenancy Act, 1997 (1)Every tenant shall pay rent to the landlord or his authorised agent within the prescribed period.
