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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of West Bengal - Subsection

Section 79(1)(c) in The West Bengal Non-Agricultural Tenancy Act, 1949

(c)if there remains a balance after these sums have been paid, there shall be paid to the decree-holder therefrom the costs of the application made under this section and any rent which may have fallen due to him in respect of the tenancy between the institution of the suit and the date of the confirmation of the sale;