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[Cites 0, Cited by 0] [Section 17B(3)] [Section 17B] [Entire Act]

State of West Bengal - Subsection

Section 17B(3)(b) in The West Bengal Premises Tenancy Act, 1956.

(b)the total amount that the tenant remained liable to pay if he had to pay for the period commencing from the date of such decree and ending with the date of the order to be made under this sub-section a monthly sum equivalent to the rent at the rate at which it was last paid, after giving credit for all such sums that the tenant might have deposited in the Court or with the Controller or paid to the landlord for such period,