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State of West Bengal - Section

Section 21 in West Bengal Premises Tenancy Rules, 1956

21.

An affidavit sworn before the Controller shall be charged with a fee Rs. 2 payable in [non-judicial stamps] [In view of section 4 Indian Stamp (West Bengal Amendment) Act, 1987 (West Bengal Act XV of 1987) now Rs. 10.00 is payable for affidavit.].