Section 40(1) in The Bengal Agricultural Debtors Act, 1936
(1)An appeal may be made in the prescribed manner to an Appellate Officer to be appointed by the [State Government] [Words substituted by Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. respectively.] against-(a)any decision or order of a Board under this Act or of a Certificate Officer under sub-section (2) of section 28 or section 29,(b)any award,(c)the grant of a certificate under section 21, or(d)any failure on the part of a Board to perform its function under this Act or any abuse by a Board of its powers:[Provided that an appeal against any order under section 21, section 22 or section 29, and no other appeal shall be made to an Appellate Officer appointed under this section who has had such judicial experience as may be prescribed] [The proviso and sub-see (6) substituted by Bengal Act 8 of 1940.].
