Section 56(2) in The Calcutta Improvement Act, 1911
(2)If any question or dispute arises as to whether another drain or waterwork is required, or as to the sufficiency of any drain or waterwork provided by the Board, under sub-section (1), the matter shall be referred to the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] whose decision shall be final.
