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

State of West Bengal - Subsection

Section 17(b) in The West Bengal Premises Tenancy Rules, 1999

(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.