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[Cites 0, Cited by 2] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2) in Calcutta Thika Tenancy Act 1949

(2)A landlord who intends to enter on a holding under this section s all file a notice in the prescribed form with the Controller stating that he has treated the holding as abandoned and intends to enter on it accordingly; and the Controller shall within fifteen days from the date on which the notice is so filed cause such notice to be published in the prescribed manner.