Section 74(3) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(3)Where the owner of any premises raises any dispute as to the existence of any of the circumstances referred to in clause (a) of sub-section (2), he may, within thirty days from date of inspection and examination, make a written representation to -(a)the General Manager, in cases where the inspection and examination is done by any officer of the Authority other than the General Manager, and(b)the Board, in other cases,and the decision of the General Manager or the Board, as the case may be, shall be final.
