Section 39(9) in The West Bengal Premises Tenancy Act, 1997
(9)Save as otherwise provided in the foregoing provisions of this section, an order passed by the Controller under any provision of this Act or Words substituted for tho words 'an order passed on an appeal, revision or review therefrom' by W.B. Act 6 of 2005.[an order other than that under section 6 passed on an appeal, revision or review therefrom] shall be executed by the Controller as a decree of a civil court and, for this purpose, the Controller shall have all the powers of a civil court.
