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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(2)(j) in Calcutta Thika Tenancy Act 1949

(j)the procedure to be followed in inquiries under this Act, by the Controller, the Chief Judge of the Court of Small Causes of Calcutta, the District Judge and any person appointed under sub¬section (2) of section 27;