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[Cites 0, Cited by 0] [Section 17B(3)] [Section 17B] [Entire Act]

State of West Bengal - Subsection

Section 17B(3)(a) in The West Bengal Premises Tenancy Act, 1956.

(a)the total amount that the tenant was liable to deposit or pay in accordance with the provisions of sub-section (1) or sub-section (2) of section 17 during the period ending with the date of the decree for the recovery of possession, after giving credit for every deposit or payment made by the tenant in accordance with such provisions during such period; and