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State of West Bengal - Section

Section 4 in The West Bengal Premises Tenancy Rules, 1999

4. Period within which rent is payable.

- Rent shall be paid within the time fixed by contract or, in the absence of such contract, by the fifteenth day of the month following the month for which it is payable:Provided that a tenant may pay the rent payable for any month at any time during such month before it falls due.