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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(1) in Waste Lands (Requisitioning and Utilisation) Act, 1952

(1)Any person aggrieved by an order under sub-section (4) of section 4, or by a notice under sub-section (1) of section 7, or by an order under section 8 may appeal to such authority as may be prescribed.