Section 17 in The West Bengal Premises Tenancy Rules, 1999
17. Procedure for enquiries.
- In making enquiries under the Act, the Controller or the Tribunal shall follow, as nearly as may be, the procedure laid down:(a)in the case of enquiries relating to offences, in the Code of Criminal Procedure, 1973 (2 of 1974), for the trial of cases, and(b)in the case of all other enquiries, in the Code of Civil Procedure, 1908 (5 of 1908), for the trial of suits, recording a memorandum of the substances only of the evidence and the reasons for his findings:' as in the cases in which no appeal lies.
