Section 24(2) in The West Bengal Non-Agricultural Tenancy Act, 1949
(2)The application under sub-section (1) shall be dismissed unless the applicant at the time of making it deposits in Court the amount of the consideration money or the value of the property or the portion or share thereof transferred as stated in the notice served on the applicant under section 23 together with compensation at the rate of five per centum of such amount.
