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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of West Bengal - Subsection

Section 67(6) in New Town, Kolkata Development Authority Act, 2007

(6)Any person aggrieved by an order of the Chairman under sub-section (5) may, within thirty days from the date of the order, prefer an appeal against the order to the State Government whose decision thereon shall be final and conclusive.