Section 17D(3)(b) in The West Bengal Premises Tenancy Act, 1956.

[Cites 0, Cited by 0] [Section 17D(3)] [Section 17D] [Entire Act]

State of West Bengal - Subsection

Section 17D(3)(b) in The West Bengal Premises Tenancy Act, 1956.

(b)in either case, the total amount that the tenant remained liable to pay if he had to pay for the period commencing from the date of the decree and ending with the date of the order to be made under this sub-section, a monthly sum equivalent to the rent at which it was last paid, after giving credit for all such sums that the tenant might have deposited in the Court or with the Controller or paid to the landlord for such period,

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State of West Bengal - Subsection

Section 17D(3)(b) in The West Bengal Premises Tenancy Act, 1956.