(1)Subject to any special provisions for appeal made in this Act or in any rules made under this Act, an appeal shall lie in the manner indicated below(a)[ to a Collector, when the order is made by a Revenue Officer or revenue authority below the rank of a Collector;] [Substituted by West Bengal Act 50 of 1981, dated 24.3.1986, w.r.e.f. 7.8.1969.](b)to the Commissioner of the Division, when the order is made by the Collector of a district within the Division; and(c)[ xxx] [Omitted by West Bengal Land Reforms (Amendment) Act, 1972, w.e.f. 12,2.1971.](2)Where, at the commencement of section 22 of the West Bengal Land Reforms (Amendment) Act, 1971, any appeal is pending before the Member, Board of Revenue, such appeal shall, notwithstanding anything contained in sub-section (1) be disposed of by such Member.(3)[ After any appeal is preferred to a Collector, he may transfer the appeal to any officer subordinate to him as may be prescribed :Provided that the officer to whom the appeal is transferred is superior in rank or position to the officer or authority making the order appealed against.] [Substituted by West Bengal Act 50 of 1971, dated 24.3.1986, w.e.f. 7.8.1969.](4)An order passed in appeal shall be final.(5)[ Notwithstanding anything contained elsewhere in this Act, the State Government may, on its own motion, correct any erroneous decision passed Dy the Revenue Officer or by any officer in an appeal under the foregoing provisions of this section and any such order passed by the State Government shall be final and shall not be called in question in any court.] [Inserted, ibid.]
