Section 26(ii) in West Bengal Land Reforms Rules, 1965.
(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:
