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 8] [Entire Act] State of West Bengal - Subsection Section 8(4) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965 (4)An order made under sub-section (2) shall, subject to the provisions for appeal as hereinafter provided, be final.
