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[Cites 0, Cited by 27] [Section 13(1)] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(1)(i) in The West Bengal Premises Tenancy Act, 1956.

(i)where the tenant has made a default in the payment of rent for two months within a period of twelve months or for two successive periods in cases where rent is not payable monthly;