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 9A] [Entire Act] State of West Bengal - Subsection Section 9A(5) in West Bengal Premises Tenancy Rules, 1956 (5)If no payment could be made within twelve months from the date of issue of the letter of authority from the Accountant-General, West Bengal, it shall be returned to office of the origin.]
