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[Cites 0, Cited by 0] [Section 23B] [Entire Act]

State of West Bengal - Subsection

Section 23B(3) in Calcutta Thika Tenancy Act 1949

(3)If such deposit is made the Court shall give the auction-purchaser notice of the application and an opportunity of being heard. If the Court is satisfied that the conditions referred to in sub-section (1) have been fulfilled, the Court shall make an order directing that the deposit made under sub-section (2) shall be paid to the auction-purchaser.