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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of West Bengal - Subsection

Section 7A(3) in Calcutta Thika Tenancy Act 1949

(3)If the thika tenant deposits the amounts ordered by the Controller under clause (b) of sub-section (2) within the time fixed by him, the Controller shall allow the application under sub-section (1) and set aside the order of ejectment and dispose of the application of the landlord under sub-section (1) of section 5.