Section 16 in The West Bengal Premises Tenancy Rules, 1999
16. Grant of temporary injunction as referred to in sub-section (6) of section 39.
- The Controller may grant temporary injunction in cases which come within the purview of rule 1 and rule 2 of Order XXXIX of the Code of Civil Procedure, 1908 (5 of 1908), and, in such cases, the principles laid down in subsequent rules of Order XXXIX of the said Code shall apply mutatis mutandis.
