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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(13) in The West Bengal Premises Tenancy Act, 1997

(13)Where no application has been made to the High Court or the Tribunal for revision, the Controller may exercise the power of review in accordance with the provisions of Order XLVII of the First Schedule to the Code of Civil Procedure, 1908.