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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(4) in Calcutta Thika Tenancy Act 1949

(4)The Chief Judge or the District Judge or any person appointed under sub-section (2) to whom an appeal is transferred under sub-section (3), as the case may be, shall then send for the record of the case from the Controller and after perusing the record and, if necessary, taking such evidence himself or personally making such further inquiries as he thinks fit, shall make an order deciding the appeal after giving the parties an opportunity of being heard.