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 5] [Entire Act] State of West Bengal - Section Section 38 in The Bengal Agricultural Debtors Act, 1936 38. Bar to appeal or revision. - No appeal or application for revision shall lie against any decision or order of or award by a Board except as provided in this Act.
