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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(3) in The West Bengal Comprehensive Area Development Act, 1974

(3)Any person aggrieved by an order passed by the Board under sub-section (2) may appeal to the Collector of the district within such time and in such manner as may be prescribed and the order passed by the Collector upon such appeal shall be final.