Section 17B(4) in The West Bengal Premises Tenancy Act, 1956.
(4)If the tenant deposits the amount ordered by the Court within the time fixed by it, the Court shall allow the application under sub-section (1) and set aside the decree for the recovery of possession passed in the suit and the order made under sub-section (3) of section 17 striking out the defence against delivery of possession, and fix a date for proceeding with the hearing of the suit.
