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[Cites 0, Cited by 0] [Section 17E(3)] [Section 17E] [Entire Act]

State of West Bengal - Subsection

Section 17E(3)(a) in The West Bengal Premises Tenancy Act, 1956.

(a)the Court is not satisfied that the suit in which the decree was passed had been brought by a landlord, who had acquired his interest in the premises by transfer, before the expiration of a period of three years from the date of his acquisition of such interest, the Court shall dismiss the application with such costs as the Court may award to the landlord; or