Section 13(1) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
(1)Any person aggrieved by an order of the Controller may, within thirty days from the date of the order, prefer an appeal in writing-(a)in respect of any holding within the jurisdiction of the Court of Small Causes of Calcutta, to the Chief Judge of the Court of Small Causes of Calcutta; and(b)in respect of any holding elsewhere, to the District Judge within whose jurisdiction the holding is situate.
