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 385H] [Entire Act] State of West Bengal - Subsection Section 385H(17) in West Bengal Municipal Act, 1993 (17)The recommendations made by the Anomaly Review Committee shall be final and binding upon the Valuation Committee.
