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[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Maharashtra - Subsection

Section 67(1)(c) in Nagpur Improvement Trust Act, 1936

(c)notwithstanding anything contained in clauses (a) and (b) the decision of the President of the Tribunal on all questions of law and procedure shall be final.