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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(8)(b) in The Bengal Agricultural Debtors Act, 1936

(b)arrears of rent 'payable on account of the use or occupation of land held by a tenant, [and] [Clause (6A), 'Words and Figures' and the word inserted by Bengal Act 8 of 1940.]