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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of West Bengal - Subsection

Section 79(1)(d) in The West Bengal Non-Agricultural Tenancy Act, 1949

(d)the balance (if any) remaining after the payment of the rent mentioned in clause (c) shall, upon the expiration of two months from the confirmation of the sale, be paid to the judgment-debtor upon his application unless the Court, for reasons to be recorded in writing, otherwise directs.