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 11] [Entire Act] State of West Bengal - Subsection Section 11(2) in West Bengal Premises Tenancy Rules, 1956 (2)The fine or the sum ordered to be paid under the Act, as the case may be, shall be paid by such person in cash in the office of the Controller.
