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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(1) in The West Bengal Non-Agricultural Tenancy Act, 1949

(1)When a non-agricultural tenant makes a payment on account of rent, he may declare the year or years in respect of which he wishes the payment to be credited, and the payment-shall be credited accordingly.