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[Cites 0, Cited by 0] [Section 17B] [Entire Act]

State of West Bengal - Subsection

Section 17B(2) in The West Bengal Premises Tenancy Act, 1956.

(2)All proceedings in execution of such decree shall remain stayed during the period referred to in sub-section (I) and, where an application under that sub-section has been made by the tenant within such period, until such application is disposed of by the Court.