Section 17(2A) in The West Bengal Premises Tenancy Act, 1956.
(2A)[ Notwithstanding anything contained in sub-section (1) or sub-section (2), on the application of the tenant, the Court may, by order, -(a)extend the time specified in sub-section (1) or sub-section (2) for the deposit or payment of any amount referred to therein;(b)having regard to the circumstances of the tenant as also of the landlord and the total sum inclusive of interest required to be deposited or paid under sub-section (1) on account of default in the payment of rent, permit the tenant to deposit or pay such sum in such instalments and by such dates as the Court may fix :Provided that where payment is permitted by instalments such sum shall include all amounts calculated at the rate of rent for the period of default including the period subsequent thereto up to the end of the month previous to that in which the order under this sub-section is to be made with interest on any such amount calculated at the rate specified in sub-section (1) from the date when such amount was payable up to the date of such order.] [Sub-sections (2A) and (2B) inserted by W.B. Act 30 of 1969.]
