Section 8 in The West Bengal Irrigation (Imposition of Water Rate For Damodar Valley Corporation Water) Act, 1958
8. Appeal.
- Any person may, within thirty days from the date of service on him of a notice of demand under sub-section (2) of section 7, appeal to such appellate authority as may be prescribed by rules made under this Act, either regarding his liability to pay the water rate or the amount assessed and the decision of the appellate authority in such appeal shall be final.
