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[Cites 0, Cited by 0] [Section 4C] [Entire Act]

State of West Bengal - Subsection

Section 4C(4) in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975

(4)Any person aggrieved by an order of the Administrator under sub-section (3) refusing permission may, within thirty days from the date of communication of such order to him, prefer an appeal to the State Government.