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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of West Bengal - Subsection

Section 71(d) in The 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] [Words substituted by W. B. Act 32 of 1955.].