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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

State of West Bengal - Subsection

Section 23A(3) in Calcutta Thika Tenancy Act 1949

(3)If in any suit instituted for the recovery of arrears of rent, it appears to the Court that the landlord has instituted the suit without reasonable or probable cause the Court may award to the thika tenant, be way of damages, such sum not exceeding twelve and a half per centum on the whole amount claimed by the landlord as he thinks fit.