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 6] [Entire Act] State of West Bengal - Subsection Section 6(4) in The Mahajati Sadan Act, 1949 (4)The decision of the Collector under sub-section (3) shall be final and shall not be called in question in any Court.
