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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(3) in The West Bengal Irrigation (Imposition of Water Rate) Act, 1974

(3)Any person aggrieved by an order imposing a penalty on him under this section may, within thirty days from the date of the order, appeal to such appellate authority as may be prescribed and the decision of the appellate authority in such appeal shall be final.