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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(a) in The West Bengal Premises Tenancy Act, 1956.

(a)where the fair rent includes the tenant's share of the municipal rates and taxes and there has been an increase in the municipal rates and taxes, by adding to the rent payable for a year one-half of the total amount of such increase in respect of such premises;