Section 3(e) in The West Bengal Premises Tenancy Act, 1997
(e)any premises let out for residential purpose, not being a premises within the purview of clause (c), which carries more than -(i)[six thousand and five hundred rupees] [Words substituted for the words 'two thousand rupees' by W.B. Act 14 of 2002, w.e.f. 10.7.2001.] as monthly rent in the areas included within the limits of the Calcutta Municipal Corporation or the Howrah Municipal Corporation, or(ii)[three thousand rupees] [Words substituted for the words 'one thousand rupees' by W.B. Act 14 of 2002, w.e.f. 10.7.2001.] as monthly rent in other areas to which this Act extends;
