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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(o) in West Bengal Estates Acquisition Act, 1953

(o)"rent" means whatever is lawfully payable or deliverable in money or kind or both by a tenant to his landlord, on account of the use or occupation of the land held by the tenant and includes also money recoverable under any enactment for the time being in force as if it was rent;