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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(2) in West Bengal Estates Acquisition Act, 1953

(2)An appeal against any order of the Collector under sub-section (1), if preferred within sixty days of such order, shall lie to a Special Judge appointed for the purpose of this section and such Special Judge shall dispose of the appeal according to the prescribed procedure.