Section 27(3) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(3)The market committee, if dissatisfied with the decision of the Director or the Board under sub-section (1), or any person aggrieved by the refusal to stay the execution of the decision or order of the market committee, may prefer an appeal to the State Government within such time and in such manner as may be prescribed.] [Substituted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 21.]
