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AIR 1991 CALCUTTA 161
::(1990) Cal WN 457
Calcutta High Court
Hon'ble Judge(s):
Amulya Kumar Nandi
, J
West Bengal Premises Tenancy Act (12 of 1956) , S.13(6)— Suit for eviction - Court can entertain even in absence of valid notice under S.13(6) - Ex parte decree of ejectment - Its executability cannot be challenged by invoking provisions under S.47 of Civil P. C. Civil P.C. (5 of 1908) , S.47— (Para 9 13)
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