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[Cites 0, Cited by 1] [Section 4B] [Entire Act]

State of West Bengal - Subsection

Section 4B(3) in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975

(3)Any person who is aggrieved by an order of the Administrator under sub-section (2) may, within such period as may be prescribed, prefer an appeal to the State Government and the State Government shall pass such order upon such appeal as it considers necessary.