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[Cites 0, Cited by 1] [Section 18(2)] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(2)(b) in The West Bengal Premises Tenancy Act, 1956.

(b)the tenant fails or neglects to take possession of the premises, then the order made by the Controller under sub-section (1) shall stand vacated and the tenant shall be liable to pay the landlord by way of compensation a sum equivalent to the fair rent of the premises calculated from the date of his application under sub-section (1) up to the date on which the tenant should have taken possession, and such costs of the proceedings as may be assessed by the Controller and the Controller shall make an order accordingly.