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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(4) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(4)Any dispute arising in connection with the vesting of any property or asset under sub-sections (1), (2) and (3) shall be referred to the State Government whose decision thereon shall be final.