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 9] [Entire Act] State of West Bengal - Subsection Section 9(2) in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982 (2)Where it appears to the court or the Controller that there is not sufficient ground for review, the court or the Controller shall reject the application.
