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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(6) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(6)An appeal shall lie to the Commissioner against any order of the Deputy Commissioner imposing a fine under sub-section (4) or Awarding compensation under sub-section (4) or sub-section (5); and the order passed by the Commissioner on such appeal shall be final.