Section 65(4) in The Calcutta Improvement Act, 1911
(4)[ If any difference of opinion arises between the Board and the] [Previous sub-sections (2) and (3) were re-numbered as sub-sections (3) and (4) by W. B. Act 32 of 1955.] [Corporation of Calcutta] [Words substituted by Ben. Act 1 of 1939.] in respect of any matter referred to in the foregoing provisions of this section, the matter shall be referred to the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] whose decision shall be final.
