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[Cites 0, Cited by 0] [Section 14A(3)] [Section 14A] [Entire Act]

State of West Bengal - Subsection

Section 14A(3)(a) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947

(a)The rent compensation may be revised only if there has been an increase or decrease in the market value of the premises.