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State of West Bengal - Section

Section 15 in The West Bengal Non-Agricultural Tenancy Act, 1949

15. Reduction of rent. -

The rent of a tenant may be reduced by the Court if the Court considers that the rate of rent payable by such tenant is unfair and inequitable, and in determining what rent is fair and equitable under this section the Court shall have regard to the provisions of sub-section (3) of section 11.