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 39] [Entire Act] State of West Bengal - Subsection Section 39(2) in West Bengal Estates Acquisition Act, 1953 (2)A notification in the Official Gazette of an order under sub-section (1) of this section shall be conclusive evidence that the order has been July made.
