Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 29] [Entire Act] State of West Bengal - Section Section 6 in Calcutta Thika Tenancy Act 1949 6. Stay of ejectment for arrears of rent if the amount of arrears and damages are deposited with the Controller. -[ xxx ] [Section 6 omitted by West Bengal Act No. 29 of 1969]
