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[Cites 0, Cited by 0] [Section 284O] [Entire Act]

Bombay Presidency - Subsection

Section 284O(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)the award of the Tribunal shall be deemed to be the award of the Court under the Land Acquisition Act, and shall be final:Provided that in any case in which the President may grant a certificate that the case is a fit one for appeal, there shall be an appeal to the High Court from any part of the award of the Tribunal.