Section 39(4) in The West Bengal Premises Tenancy Act, 1997
(4)The Controller may, if he thinks fit, appoint one or more person having special knowledge of the matter under consideration as assessor or valuer to advise him in the proceeding before him.[* * * * * * * *] [[Sub-section (5) omitted by W.B. Act 6 of 2005, which was as under :-'(5) The Controller may appoint a guardian for a minor defendant in any proceeding pending before him.'.]][* * * * * * * *] [[Sub-section (6) omitted by W.B. Act 8 of 2005, which was as under :-'(6) The Controller may grant temporary injunction in such cases as may be prescribed.'.]]
