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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of West Bengal - Subsection

Section 79(2) in The West Bengal Non-Agricultural Tenancy Act, 1949

(2)If the judgment-debtor disputes the decree-holder’s right to receive any sum on account of rent under clause (e) of sub-section (1), the Court shall determine the dispute, and the determination shall have the force of a decree.