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 3] [Section 40] [Entire Act] State of West Bengal - Subsection Section 40(6) in The Bengal Agricultural Debtors Act, 1936 (6)[] [The proviso and sub-see (6) substituted by Bengal Act 8 of 1940.] Subject to the provisions of section 40A the orders of the Appellate Officer shall be final.
