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State of West Bengal - Section

Section 10 in The West Bengal Premises Tenancy Act, 1956.

10. Controller to fix or increase fair rent on application by landlord or tenant.

- The Controller shall, on application made to him either by landlord or by the tenant in the prescribed manner, fix in respect of any premises -
(i)the fair rent referred to in section 8;
(ii)the increase, if any, referred to in section 9.