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[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(5)(b) in The West Bengal Premises Tenancy Act, 1956.

(b)withdraw any case pending before any Additional Controller or Deputy Controller; and
(i)dispose of such case himself, or
(ii)transfer such case for disposal to any other Additional Controller or Deputy Controller.