Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of West Bengal - Subsection Section 11(3) in Waste Lands (Requisitioning and Utilisation) Act, 1952 (3)Any order passed on appeal by the authority referred to in sub-section (1) shall be final and shall not be called in question in any court.
