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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(4)(b) in The West Bengal Non-Agricultural Tenancy Act, 1949

(b)Such application to join as a co-applicant shall be dismissed unless within such period as the Court may fix, the applicant deposits in Court for payment to the applicant under sub-section (1), such sum, as the Court shall determine as the share to be paid by him for the purposes of sub-section (2). If such deposit is made, the Court shall grant the application to join and thereafter such applicant shall be deemed to be an applicant under sub-section (1).