Section 8(8) in The Berhampore Electric Supply Company Limited (Undertaking) Acquisition Act, 1981.
(8)The determination of the amount due to the employee under subsection (6) or sub-section (7) or sub-section (8) of section 7 or under subsection (3) of this section, as the case may be, shall be final and conclusive and shall not be called in question in any court or tribunal or any other authority.
