Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of West Bengal - Subsection Section 10(3) in Bengal Agricultural and Sanitary Improvement Act, 1920 (3)An appeal shall lie to the [State Government] against every order by the committee under sub-section (1) or (2), within sixty days of such order.
