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 4B] [Entire Act] State of West Bengal - Subsection Section 4B(4) in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975 (4)No further appeal shall lie against the order passed by the State Government under sub-section (3).
