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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of West Bengal - Subsection

Section 72(3) in The West Bengal Non-Agricultural Tenancy Act, 1949

(3)An appeal shall lie to the Commissioner of the Division from any order of the Collector under this section if it is presented within thirty days from the date of such order and is accompanied by the prescribed fee and the decision of the Commissioner on such appeal shall be final.