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 0] [Section 64] [Entire Act] State of West Bengal - Subsection Section 64(2) in West Bengal Town and Country (Planning and Development) Act, 1979 (2)The decision under sub-section (1) shall not be subject to appeal but shall not operate as a bar to a regular suit.
