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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Bengal Presidency - Subsection

Section 56(2) in Calcutta Improvement Act, 1911

(2)If any question or dispute arises as to whether another drain or waterwork is required, or as to the sufficiency of any drain or waterwork provided by the Board, under sub-section (1), the matter shall be referred to the [State Government] whose decision shall be final.