Section 17A(1) in The West Bengal Premises Tenancy Act, 1956.
(1)Where in a suit pending at the date of commencement of the West Bengal Premises Tenancy (Amendment) Act, 1968, the defence against delivery of possession was struck out by an order made under sub-section (3) of section 17 before such date, the tenant may, within a period of thirty days from such date, make an application to the Court which made such order to set aside such order.
