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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(2) in Calcutta Thika Tenancy Act 1949

(2)The payment or tender of rent may be made
(i)at the landlord's local office or at such other convenient place as may be appointed in that behalf by the landlord; or
(ii)by postal money order in the manner prescribed.
A tender may also he made by depositing the rent with the Controller in accordance with the provisions of section 17 or section 18.