Section 78C(7) in The Calcutta Improvement Act, 1911
(7)When [an award has been made under and this section by the arbitrators or the umpire, as the case may be,] [Words substituted by W. B. Act 32 of 1955.] they shall sign it and forward it to the Board, and such award shall subject to the provisions of sub-section (8) be final and conclusive and binding on all persons.
