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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(2) in The West Bengal Non-Agricultural Tenancy Act, 1949

(2)The rent payable by a tenant may be enhanced up to such limit as the Court thinks fair and equitable in the circumstances of the case :Provided that the rent shall not be enhanced so as to exceed the rent previously payable by the tenant by more than twelve and a half per centum.