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[Cites 0, Cited by 0] [Section 29B] [Entire Act]

State of West Bengal - Subsection

Section 29B(10) in The West Bengal Premises Tenancy Act, 1956.

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