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[Cites 0, Cited by 4] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(2) in Calcutta Thika Tenancy Act 1949

(2)No order allowing an application under sub-section (1) shall be made in a case where compensation is payable under [ xxx ] [Omitted by Ibid.] the proviso to section 4 unless and until the amount of compensation so payable has been either paid to the thika tenant or deposited with the Controller.