Section 38 in The West Bengal Fire Services Act, 1950
38. [ Appeal against order under section 35, section 36 or section 37. [[Section 38 first substituted by W.B. Act 21 of 1960, then again substituted by W.B. Act 7 of 1996. Previous Section 38 was as under :-
'38. Certain provisions of the Calcutta Municipal Act, 1951, and other Municipal Acts not to apply.</b> - On the application of this Act -(a)to Calcutta, the provisions of section 437 of the Calcutta Municipal Act, 1951, or(b)to any other municipality or to Chandernagore, the provisions of the Act applicable to such municipality or to Chandernagore, and corresponding to the said provisions of the Calcutta Municipal Act, 1951, shall be deemed to be repealed in so far as they entitle the Corporation of Calcutta or the Commissioners of such municipality or the Municipal Corporation of Chandernagore, as the case may be, to levy fees in respect of any premises or part thereof licensed as a warehouse or workshop under this Act.'.]](1)Any person aggrieved by an order under section 35, section 36 or section 37, may, within thirty days of the service of the order, prefer an appeal to such authority as may be prescribed for the purpose.(2)The manner in which an appeal shall be filed and the manner of deciding the appeal shall be such as may be prescribed.]
