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[Cites 0, Cited by 1] [Section 38] [Entire Act]

State of West Bengal - Subsection

Section 38(5) in The West Bengal Premises Tenancy Act, 1997

(5)A Controller, an Additional Controller or a Deputy Controller appointed under this section shall be a member of the Indian Administrative Service or Executive [* * * * *] [Words 'or Judicial' omitted by W.B. Act 6 of 2005.] Branch of the State Civil Service.