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 1] [Section 71] [Entire Act] Bengal Presidency - Subsection Section 71(d) in Calcutta Improvement Act, 1911 (d)the award of the Tribunal shall be deemed to be the award of the Court under the said Land Acquisition Act, 1894, and [shall, subject to the provisions of section 77A, be final].
