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

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

State of West Bengal - Subsection

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

(a)where the rent of such premises has been fixed under the Bengal House Rent Control Order, 1942, or the Calcutta House Rent Control Order, 1943, or the Calcutta Rent Ordinance, 1946, the-rent so fixed together with -

(i)where the rent so fixed is more than Rs. 100 per month, 10 per cent, of such rent, and where the rent so fixed is not more than Rs. 100 per month, 5 per cent, of such rent,

Legal Document View

Unlock Advanced Research with PRISMAI

State of West Bengal - Subsection

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