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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of West Bengal - Subsection

Section 74(1)(e) in West Bengal Town and Country (Planning and Development) Act, 1979

(e)The decision of the District Judge or the Additional District Judge, as the case may be, shall be final and binding on all the parties and a copy of such decision shall be sent to the concerned Authority.