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[Cites 0, Cited by 1] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(11) in The West Bengal Premises Tenancy Act, 1997

(11)The Controller may, at any stage of a proceeding, allow either party to alter or amend his pleadings in such manner and at such time as he may deem just. All such alterations or amendments as may be necessary shall be made for the purpose of determining the question in dispute between the parties.