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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of West Bengal - Subsection

Section 43(5) in The West Bengal Housing Industry Regulation Act, 2017

(5)Notwithstanding anything contained in sub-section (1), it shall be lawful for the State Government to designate, by order, any Tribunal functioning under any law for the time being in force, to be the Appellate Tribunal to hear appeals under this Act.