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[Cites 0, Cited by 2] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(14) in The West Bengal Premises Tenancy Act, 1997

(14)The Controller may set aside an order passed ex parte if the aggrieved party files an application and satisfies him that notice was not duly served or that he was prevented by any sufficient cause from appearing when the case was called for hearing.