Section 9(9) in The West Bengal Premises Tenancy Act, 1997
(9)Where the Controller decides at the conclusion of the hearing that the tenant or the sub-tenant of any premises shall put the landlord in possession of the said premises, he shall direct the tenant or the sub-tenant, as the case may be, to put the said landlord in possession of the said premises within such period, not exceeding six months from the date of decision, as he thinks reasonable.[* * * * * * * * *] [[Sub-section (10) omitted by W.B. Act 6 of 2005, which was as under :-'(10) The Controller shall, while holding an inquiry in a proceeding, follow the practice and procedure of a Court of Small Causes including the recording of evidence. An order passed by the Controller shall be executed in such manner as may be prescribed.'.]]
