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[Cites 0, Cited by 40] [Section 17(2A)] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(2A)(b) in The West Bengal Premises Tenancy Act, 1956.

(b)having regard to the circumstances of the tenant as also of the landlord and the total sum inclusive of interest required to be deposited or paid under sub-section (1) on account of default in the payment of rent, permit the tenant to deposit or pay such sum in such instalments and by such dates as the Court may fix :