Section 17D(1)(a) in The West Bengal Premises Tenancy Act, 1956.

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State of West Bengal - Subsection

Section 17D(1)(a) in The West Bengal Premises Tenancy Act, 1956.

(a)in a suit under this Act, in which no order had been made under sub-section (3) of section 17 striking out defence against delivery of possession, only on the ground referred to in clause (i) of sub-section (1) of section 13, or

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State of West Bengal - Subsection

Section 17D(1)(a) in The West Bengal Premises Tenancy Act, 1956.