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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(b) in The West Bengal Premises Tenancy Act, 1956.

(b)where the landlord incurs any expenditure on the improvement or structural alteration to the premises (made with the written consent of the tenant), by adding to the rent payable for a year 10 per cent, of the amount of such expenditure.