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 25] [Entire Act] State of West Bengal - Subsection Section 25(2) in Calcutta Thika Tenancy Act 1949 (2)The rent fixed under sub-section (1) shall not be further enhanced during three years next following the date on which it has been last so enhanced.
