Section 19 in The West Bengal Premises Tenancy Act, 1997
19. When fair rent fixed by the Controller takes effect.
- When in fixing the fair rent or revising the fair rent, the rent which was being paid at the time of application is -(a)decreased by the Controller, the rent so fixed shall be payable from the month of tenancy next after the date of application, and the excess amount paid, if any, shall be recoverable by instalment or otherwise as the Controller may, by order, direct;(b)increased by the Controller, the rent so fixed shall be payable from the month of tenancy next after the date of application, and the additional amount payable on account of the increase upto and including the month of tenancy immediately preceding the month in which the order is passed, shall be recoverable by the landlord by such instalments or otherwise as the Controller may, by order, direct.
