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 0] [Section 27(3)] [Section 27] [Entire Act] State of West Bengal - Subsection Section 27(3)(b) in The West Bengal Premises Tenancy Act, 1997 (b)Notwithstanding anything contained in clause (a), the Controller may pass an interim order without giving any notice to the landlord.