Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(3) in The West Bengal Premises Tenancy Act, 1956.

(3)The procedure for filing an appeal, and the powers to be exercised and the procedure to be followed by an Appellate Officer in admitting and dealing with an appeal shall be the same as in the case of appeals from orders under the Code of Civil Procedure, 1908.