Section 29B(4) in The West Bengal Premises Tenancy Act, 1956.
(4)The tenant and the sub-tenant on whom the summonses are duly served (whether in the ordinary way or by registered post) in the form specified in the Second Schedule shall not contest the prayer for eviction from the premises unless they file affidavits [within fifteen days of the service of summons] [Words inserted by W.B. Act 14 of 1988.] stating the grounds on which they seek to contest the application for eviction and obtain leave from the Controller as hereinafter provided; and in default of their appearance in pursuance of the summonses or their obtaining such leave, the statement made by the landlord in the application for eviction shall be deemed to be admitted by the tenant and the sub-tenant and the applicant shall be entitled to an order for eviction on the ground aforesaid.
