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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1)(ii) in The West Bengal Premises Tenancy Act, 1956.

(ii)where the rent so fixed is more than Rs. 100 per month, 15 per cent, of such rent and where the rent so fixed is not more than Rs. 100 per month, 10 per cent, of such rent,