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[Cites 0, Cited by 0] [Section 14E(3)] [Section 14E] [Entire Act]

State of West Bengal - Subsection

Section 14E(3)(e) in West Bengal Land Reforms Rules, 1965.

(e)An appeal may be filed by a raiyat or an intermediary, as the case may be, against the order of a Revenue Officer under clause (d) to the Collector 'under section 54 within sixty days from the date of the order of the Revenue Officer.