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[Cites 0, Cited by 8] [Section 8(1)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1)(d) in The West Bengal Premises Tenancy Act, 1956.

(d)where such premises have been constructed and let out after the commencement of this Act, the rent calculated on the basis of annual payment of an amount equal to 6¾ per cent, per annum of the aggregate amount of the actual cost of construction and the market price of the land on the date of commencement of construction, together with one-half of the total amount of the municipal rates and taxes payable annually in respect of the premises: