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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(14) in The West Bengal Premises Tenancy Act, 1997

(14)An order passed by the Controller shall be executed [in accordance with the provisions of Order XXI of the First Schedule to the Code of Civil Procedure, 1908] [Words, figures and letter substituted for the words 'in such manner as may be prescribed.' by W.B. Act 6 of 2005.].