Section 14T(7) in West Bengal Land Reforms Act, 1955
(7)[ Any person aggrieved by any order made under sub-section (3), (3A), (5) or (6) may prefer an appeal under section 54.] [Sub-sections (6) to (9) were inserted.by West Bengal Act No. 50 of 1981, dated 24.3.1986.]
