Section 29B(5) in The West Bengal Premises Tenancy Act, 1956.
(5)The Controller shall [within fifteen days from the date of filing of the affidavit under sub-section (4) by the tenant or sub-tenant, as the case may be,] [Words, figure and brackets inserted by W.B. Act 14 of 1988.] give to the tenant or sub-tenant leave to contest the application if the affidavit filed by the tenant or sub-tenant discloses such facts as would disentitle the landlord from obtaining an order for the recovery of possession of the premises on the ground specified in clause (ff) of sub-section (1) of section 13.
