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

State of West Bengal - Subsection

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

(b)where the rent of such premises has been fixed under [the West Bengal Premises Rent Control (Temporary Provisions) Act, 1950,] [West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 (W.B. Act 38 of 1948) repealed by West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 (W.B. Act 17 of 1950) and the latter Act repealed by this Act.] whether by way of revision of the rent previously fixed under [the West Bengal Premises Rent Control (Temporary Provisions) Act, 1948] [West Bengal Premises Rent Control (Temporary Provisions) Act, 1948 (W.B. Act 38 of 1948) repealed by West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 (W.B. Act 17 of 1950) and the latter Act repealed by this Act.], or not, the rent so fixed;