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 58(1)] [Section 58] [Entire Act] State of West Bengal - Subsection Section 58(1)(ii) in The West Bengal Non-Agricultural Tenancy Act, 1949 (ii)interest on the arrear may be awarded from the date of the institution of the suit up to the date of payment at such rate as the Court directs.