Section 12 in The Bengal Agricultural And Sanitary Improvement Act, 1920
12. Order by the State Government on the scheme. -
The [State Government] [Word substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] shall consider the scheme and proposals of the committee, together with any appeals which may, have been received under section 10, sub-section (3), and may reject them, or accept them, with such modifications as [it] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] may consider necessary, and the order of the [State Government] [Word substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] thereon shall be final.
