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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(5) in The West Bengal Private Forests Act, 1948.

(5)Every apportionment of collective fine made under sub-section (1) shall be subject to revision by the Commissioner of the Division on application made in that behalf to him by any person affected by such apportionment: within thirty days from the date on which such apportionment is made and the decision of the Commissioner thereon shall be final.