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[Cites 0, Cited by 4] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(4) in West Bengal Land Reforms Act, 1955

(4)Any person aggrieved by an order made under sub-section (2) may, within thirty days from the date of such order, prefer an appeal to such authority as the State Government may, by notification in the Official Gazette specify and the order passed by such authority in appeal shall be final.