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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(2)(ii) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947

(ii)where the premises were not so let out, such rent as would be reasonable having regard to the situation, locality and condition of the premises and the amenities provided therein and where there are similar premises in the locality, having regard also to the rent payable in respect of such premises.