Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44] [Entire Act] State of West Bengal - Subsection Section 44(3) in The West Bengal Non-Agricultural Tenancy Act, 1949 (3)Where rent is sent by postal money-order in the manner prescribed, the Court may presume until the contrary is proved that a tender has been made.
