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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of West Bengal - Subsection

Section 66(2) in The West Bengal Non-Agricultural Tenancy Act, 1949

(2)An appeal, if presented within thirty days form the date of the order appealed against, shall lie to the District Judge from every order passed by the Collector under sub-section (1) and the order passed by the District Judge on such appeal shall be final.