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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of West Bengal - Subsection

Section 81(4) in The Howrah Improvement Act, 1956

(4)If the person concerned dissents from the assessment made by the Board or fails to give the Board the information required by sub-section (2) within the period specified therein, the matter shall be determined by arbitrators in the manner provided by section 82.