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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of West Bengal - Subsection

Section 44(4) in The West Bengal Non-Agricultural Tenancy Act, 1949

(4)When a landlord accepts rent sent by postal money-order, the fact of this acceptance shall not be used in any way as evidence that he has admitted as correct any of the particulars set forth in the postal money-order form.