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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bengal Presidency - Subsection

Section 4(2) in The Bengal Agricultural And Sanitary Improvement Act, 1920

(2)An appeal shall lie to the Commissioner against every order by the Collector under clause (a) of sub-section (1) within thirty days of such order; and the decision of the Commissioner thereon shall be final.