Section 7 in The West Bengal Public Land (Eviction Of Unauthorised Occupants) Act, 1962
7. [ Appeal and review. [[Section 7 substituted by W.B. Act 49 of 1976, which was earlier as under :-
'7. Appeal. - An appeal from an order made under this Act shall lie to -(a)the Commissioner of the Division, where the order is made by the Collector, and(b)the Collector, where the order is made by any officer specially appointed under sub-clause (b) of clause (1) of section 2,if preferred with thirty days from the date of the order appealed against and the decision of the Commissioner or the Collector, as the case may be, on such appeal shall be final.Explanation. - In this section 'Collector' does not include an officer specially appointed under sub-clause (b) of clause (1) of section 2.'.]](1)An appeal from an order made under this Act shall lie to -(a)the Commissioner of the Division, where the order is made by the Collector, and(b)the Collector, where the order is made by an officer specially appointed under sub-clause (b) of clause (1) of section 2,if preferred within fifteen days from the date of the order appealed against and the decision of the Commissioner or the Collector, as the case may be, on such appeal shall, subject to the provisions of sub-section (2), be final:Provided that the appellate authority on being satisfied that the appellant was prevented by sufficient cause from filing the appeal in time may entertain the appeal even after the expiry of the said period of fifteen days.(2)The State Government may, of its own motion or on an application made to it by any person aggrieved against the order of the appellate authority within thirty days from the date of such order, on grounds of gross error of facts or of law or of both facts and law, call for and examine the record of the appeal and may make such orders thereon as it thinks fit.Explanation. - In this section 'Collector' does not include an officer specially appointed under sub-clause (b) of clause (1) of section 2.]
