Section 26 in West Bengal Land Reforms Rules, 1965.
26. Appeal under sub-section (5) of section 51A.
(i) Every appeal under sub-section (5) of section 51A shall be filed in the form of a memorandum and shall be signed and verified by the appellant in the manner provided in sub-rules (2) and (3) of Rule 15 of Order VI of Schedule I to the Code of Civil Procedure, 1908, and shall be accompanied by an authenticated copy of the order appealed against.(ii)Every appeal shall be filed before the [prescribed authority appointed under sub-section (5) of section 51A] [Substituted by Notification No. 4I6-L-Ref., 13th June, 1988, published in Calcutta Gazette, dated 15.7.1988, for the words "Additional District Magistrate"] within one month from the date of the passing of the order appealed against:Provided that an appeal may be admitted after the said period if the appellant satisfies the Additional District Magistrate of the District in which the land is situated that he had sufficient reasons for not preferring the appeal within the said period.(iii)The court fees payable on a memorandum of appeal under sub-section (5) of section 51A shall be such as provided in Article 11 of Schedule II to the Court Fees Act, 1870, and shall be collected in the manner laid down in that Act.
