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[Cites 0, Cited by 0] [Section 14A(1)] [Section 14A] [Entire Act]

State of West Bengal - Subsection

Section 14A(1)(b) in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947

(b)increased, where the landlord incurs any expenditure on the improvement of structural alteration to the premises with the approval, in writing, of the State Government, by adding to the rent payable for a year ten per cent, of the amount of such expenditure.