Section 57B(5) in West Bengal Estates Acquisition Act, 1953
(5)A decision made by the Appellate Authority under sub-section (4) shall be final.Explanation.In this section(i)suit includes an appeal, and(ii)an authority includes an authority to hear an appeal.][Section 57B Inserted by Section 5 of the West Bengal Estates Acquisition (Second Amendment) Act, 1973 (West Bengal Act No. 33 of 1973).]
