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Bengal Presidency - Section

Section 4 in The Calcutta Land-Revenue Act, 1850

4. Deduction by occupier from landlord’s rent. -

In the case of payment by any tenant or occupier not holding immediately under the [Government] [Word substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.], or the seizure and sale of his property, he may deduct the amount of the payment or levy from the next payment of rent to his landlord.