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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994

(2)The decision of the District Magistrate or the Additional District Magistrate or the Commissioner, Presidency Division, as the case may be on any appeal under sub-section (1) shall be final.