Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 82] [Entire Act] State of West Bengal - Subsection Section 82(a) in The West Bengal Non-Agricultural Tenancy Act, 1949 (a)in execution of a decree for arrears of rent due in respect of such tenancy from a superior non-agricultural tenant defaulting, or
