Section 83(3) in West Bengal Town and Country (Planning and Development) Act, 1979
(3)If any action proposed to be taken under sub-section (1) of this section by the Development Authority is questioned, the matter shall be referred to the State Government or any officer authorised by the State Government in this behalf; and the decision of the State Government or of the officer, as the case may be, shall be final and binding on all persons.
