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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(3)(b) in Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982

(b)no such application shall be granted on the ground of discovery of new matter or evidence, which the applicant alleges was not within his knowledge or could not be adduced by him when the order was passed, without strict proof of such allegation.