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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of West Bengal - Subsection

Section 173(4) in New Town, Kolkata Development Authority Act, 2007

(4)If any question arises as to what constitutes a gross neglect or serious irregularity under this section, the opinion of the State Government as recorded in writing in the order under sub-section (1) shall be final and conclusive and shall not be questioned in any court of law.