Section 8 in The West Bengal Religious Buildings And Places Act, 1985
8. Appeal and revision.
(1)An appeal from an order under section 6 or section 7 shall lie to -(a)the Commissioner of the Division, where the order is made by the Collector, and(b)the Commissioner of Presidency Division, where the order is made by the Commissioner of Police, Calcutta, the State Government under this clause without giving the person aggrieved an opportunity of being heard.
