Section 40(2) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(2)Any person aggrieved by an order under sub-section (1) may appeal against that order, within thirty days from the date thereof, to a Committee of the Corporation set up for the purpose by regulations made in this behalf. Such Committee may, following the procedure provided by regulations made in this behalf, confirm, modify or set aside the order.
