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[Cites 0, Cited by 0] [Section 17E] [Entire Act]

State of West Bengal - Subsection

Section 17E(4) in The West Bengal Premises Tenancy Act, 1956.

(4)If the tenant deposits the amounts ordered by the Court under clause (b) of sub-section (3) within the time fixed by it, the Court shall allow the application under sub-section (1) and set aside the decree for the recovery of possession passed in the suit and dismiss the suit.