Section 2(c) in The West Bengal Premises Tenancy Act, 1956.
(c)"fair rent" in relation to any premises means the fair rent referred to in section 8 or where the fair rent has been increased under section 9 such increased rent or where the fair rent has been revised under section 11 such revised rent;(cc)[ "hotel or lodging house" means an establishment where lodging with or without board or other service is provided for a monetary consideration;] [Clause (cc) inserted by W.B. Act 34 of 1969.]
