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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(2) in The West Bengal Relief of Rural Indebtedness Act, 1975

(2)When the authority has determined under sub-section (1) the amount of the debt together with interest the decision of the authority to be embodied in an order, shall, subject to the provisions of section 12 relating to appeal, be final and shall not be called in question in any Civil Court.