Section 26 in The Bengal Tanks Improvement Act, 1939
26. Appeal against action of authorised person.
- Any person aggrieved by any action [or decision] [Words within brackets inserted by W.B. Act 24 of 1948.] of an authorised person, other than the Collector, [or any person authorised by the Collector] [Words within brackets inserted by W.B. Act 24 of 1948.] may appeal to the Collector who after giving such authorised person an opportunity to be heard, in the matter shall pass such order thereon as he thinks fit.
