Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in The West Bengal Premises Tenancy Act, 1956.

(2)Where the fair rent includes the tenant's share of the municipal rates and taxes, then, notwithstanding anything to the contrary in any contract or law, the landlord and not the tenant shall be liable to pay the whole amount of the municipal rates and taxes assessed on the premises.