Section 47 in West Bengal Town and Country (Planning and Development) Act, 1979
47. Appeal against grant of permission subject to conditions or refusal of permission.
(1)Any applicant aggrieved by an order passed under section 46, or if no order is passed under that section, may appeal, within one month of the communication of that order to him or after the expiry of the period of three months from the date of submitting the application, as the case may be, in the manner and accompanied by such fees as may be prescribed, to the State Government or any officer of the State Government appointed in this behalf.(2)The State Government or the said officer, on receiving the appeal and after giving a reasonable opportunity of hearing to the appellant and the concerned authority, may dismiss the appeal or allow the appeal and pass order -(a)granting permission unconditionally; or(b)granting permission subject to such conditions as may be considered fit; or(c)removing the conditions subject to which permission has been granted and imposing other conditions, if any, as may be considered fit.
