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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(3) in Calcutta Slum Clearance and Rehabilitation of Slum-Dwellers Act, 1958

(3)Determination of persons entitled to receive the compensation and the amount payable to each of them by the prescribed authority shall, subject to appeal as hereinafter provided, be final and conclusive.