Section 77(1)(b) in The Howrah Improvement Act, 1956

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State of West Bengal - Subsection

Section 77(1)(b) in The Howrah Improvement Act, 1956

(b)where the decision is that of the Tribunal, and

(i)the President of the Tribunal grants a certificate that the case is a fit one for appeal, or

(ii)the High Court grants special leave to appeal :