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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of West Bengal - Subsection

Section 51(2)(d) in The West Bengal Non-Agricultural Tenancy Act, 1949

(d)be accompanied, in the cases referred to in clauses (a) and (b) of subsection (1) by the prescribed cost of transmission of the money deposited to the landlord and in the cases referred to in clauses (c) and (d) of that sub-section by a fee of the prescribed amount.