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[Cites 0, Cited by 2] [Section 8(1)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1)(c) in The West Bengal Premises Tenancy Act, 1956.

(c)where any proceeding is pending for fixation of rent of such premises under [the West Bengal Premises Rent Control (Temporary Provisions) Act, 1948] [West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 (W.B. Act 38 of 1948) repealed by West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 (W.B. Act 17 of 1950) and the latter Act repealed by this Act.] or under [the West Bengal Premises Rent Control (Temporary Provisions) Act, 1950] [West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 (W.B. Act 38 of 1948) repealed by West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 (W.B. Act 17 of 1950) and the latter Act repealed by this Act.], the rent fixed under the provisions of [the West Bengal Premises Rent Control (Temporary Provisions) Act, 1950] [West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 (W.B. Act 38 of 1948) repealed by West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 (W.B. Act 17 of 1950) and the latter Act repealed by this Act.];