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[Cites 0, Cited by 3] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(6) in The West Bengal Premises Tenancy Act, 1956.

(6)The provisions of the Code of Civil Procedure, 1908, shall apply to all suits and proceedings referred to in section 20 except suits or proceedings which lie to the High Court.[Chapter VIA] [Chapter VIA consisting of Sections 29A and 29B inserted by W.B. Act 52 of 1976.] Summary trial of certain applications.