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 44] [Entire Act] State of West Bengal - Subsection Section 44(5) in The West Bengal Non-Agricultural Tenancy Act, 1949 (5)Any yearly rent or part of any yearly rent not duly paid at or before the time when it falls due shall be deemed to be an arrear.
