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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(3) in The West Bengal Premises Tenancy Act, 1997

(3)If upon an order under sub-section (2), the landlord fails or neglects to deliver possession of such premises or such part thereof as is specified in the order to the tenant within the time specified, then, the Controller shall execute the order and put the tenant in possession of such premises or such part thereof.