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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(3) in The Bihar State Housing Board Act, 1982

(3)Any Award of the Tribunal referred to in sub-section (1) subject to subsection (2) and any decision of the Tribunal on any matter referred to it under this Act shall be final and shall not be liable to be questioned in any court of law.