Section 3(1)(b) in The Calcutta Improvement (Appeals) Act, 1911

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Bengal Presidency - Subsection

Section 3(1)(b) in The Calcutta Improvement (Appeals) Act, 1911

(b)where the decision is that of the Tribunal, and

(i)the President of the Tribunal grants a certificate that the case is a fit one for appeal, or

(ii)the Court grants special leave to appeal: