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 45] [Entire Act] State of West Bengal - Subsection Section 45(2) in The West Bengal Non-Agricultural Tenancy Act, 1949 (2)If he does not make any such declaration, the payment may be credited to the account of such year or years as the landlord thinks fit.Receipts and accounts.
