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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Bengal Presidency - Subsection

Section 10(3) in The Bengal Agricultural And Sanitary Improvement Act, 1920

(3)An appeal shall lie to the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950, respectively.] against every order by the committee under sub-section (1) or (2), within sixty days of such order.