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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(ii) in The West Bengal Premises Tenancy Act, 1956.

(ii)so much of the increase as is referred to in clause (b) of the said section shall be payable from the month of tenancy next after that in which the improvement or structural alteration was completed.