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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of West Bengal - Subsection

Section 82(7) in The Howrah Improvement Act, 1956

(7)When an award has been made under this section by the arbitrators or the umpire, as the case may be, the award shall be signed by the arbitrators or the umpire, as the case may be, and shall be forwarded by the arbitrators to the Board, and such award shall, subject to the provisions of sub-section (8), be final and conclusive and binding on all persons.