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 1] [Section 4] [Entire Act] State of West Bengal - Subsection Section 4(2C) in West Bengal Land Reforms Act, 1955 (2C)An appeal shall lie from any order made under sub-section (2A) in accordance with the provisions of sections 54 and 55.
