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State of West Bengal - Section

Section 12 in Calcutta Thika Tenancy Act 1949

12. Payment of rent.

—Any rent or instalment of rent payable by a thika tenant shall be paid, where there is a contract in writing in this behalf between the landlord and the thika tenant, within the time fixed in the contract or, in the absence of any such contract, by the fifteenth day of the month next following the month or period for which the rent is payable.