Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of West Bengal - Subsection

Section 65(4) in West Bengal Town and Country (Planning and Development) Act, 1979

(4)Any person aggrieved by the decision of the Development Authority under this section may, within sixty days from the date of the decision, appeal to the Authority as may be prescribed and the order of such Authority in the appeal shall be final.