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[Cites 0, Cited by 0] [Section 40A] [Entire Act]

State of West Bengal - Subsection

Section 40A(2) in The West Bengal Premises Tenancy Act, 1956.

(2)any proceeding under Chapter IV of this Act in respect of any premises as aforesaid, pending before the Rent Controller, 24-Parganas, having jurisdiction, at the date of commencement of the said Act, shall be disposed of by him in accordance with the provisions of this Act and the rules made thereunder.]