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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(1a) in Calcutta Thika Tenancy Act 1949

(1a)[ The application referred to in sub-section (1) shall be accompanied by a copy thereof along with the prescribed fee for sending such copy to the landlord by registered post with acknowledgement due.] [Subsection (1a) inserted by West Bengal Act 39 of 1959.]