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[Cites 0, Cited by 4] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(1) in The West Bengal Premises Tenancy Act, 1956.

(1)A tenant shall, subject to the provisions of this Act, pay to the landlord :-
(a)in cases where fair rent has been fixed for any premises, such rent;
(b)in other cases, the rent agreed upon until fair rent is fixed.