Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 416] [Entire Act] State of West Bengal - Subsection Section 416(9) in The Calcutta Municipal Corporation Act, 1980 (9)Every order made by the Municipal Building Tribunal on appeal and subject to such order, the order of the Municipal Commissioner under subsection (5) shall be final and conclusive.
