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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(2)(a) in The West Bengal Premises Tenancy Act, 1956.

(a)the landlord fails or neglects to deliver possession of the premises to the tenant within the time specified, then the Controller shall execute the order and put the tenant in possession of the premises and in that event the tenant shall be liable to pay fair rent in respect of the premises from the date of delivery of such possession;