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[Cites 0, Cited by 4] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(6) in The West Bengal Premises Tenancy Act, 1997

(6)Where none of the foregoing provisions of this section apply to any premises, the fair rent shall be such as would be reasonable, having regard to the situation, locality and condition of the premises and the amenities provided therein and, where there are similar or nearly similar premises in the locality, having regard also to the rent payable in respect of such premises.