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[Cites 0, Cited by 0] [Section 17D] [Entire Act]

State of West Bengal - Subsection

Section 17D(5) in The West Bengal Premises Tenancy Act, 1956.

(5)If the tenant fails to deposit the amounts ordered by the Court within the time fixed by it, his application under sub-section (1) shall be dismissed with such costs as the Court may award to the landlord.]