Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(2) in The West Bengal Premises Tenancy Act, 1956.

(2)The Controller shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908, for the purpose of summoning and enforcing the attendance of witnesses and compelling the production of documents.