Section 29B(6) in The West Bengal Premises Tenancy Act, 1956.
(6)[ Where leave is granted to the tenant or sub-tenant to contest the application, the Controller shall commence the hearing of the application on a date not later than one month from the date of grant of the leave as aforesaid, and shall conclude the hearing and give his decision within fifteen days from the date of commencement of the hearing as far as practicable.] [[Sub-Section (6) substituted by W.B. Act 14 of 1988, which was earlier as under :-'(6) Where leave is granted to the tenant or sub-tenant to contest the application, the Controller shall commence the hearing of the application as early as practicable.'.]]
