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[Cites 0, Cited by 6] [Section 6(1)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(1)(b) in The West Bengal Premises Tenancy Act, 1997

(b)where the tenant has made default in payment of rent for three months within a period of twelve months, or for three rental periods within a period of three years where the rent is not payable monthly;