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State of West Bengal - Section

Section 84 in The West Bengal Non-Agricultural Tenancy Act, 1949

84. Meaning of "arrears" and "arrears of rent". -

For the purposes of this Chapter the terms "arrearsÂ’ and "arrears of rent" shall be deemed to include interest-decreed under section 57 or damages awarded in lieu of interest under sub-section (1) of section 58.