Section 33 in The West Bengal Non-Agricultural Tenancy Act, 1949
33. Appeals. -
(1)Any person who is aggrieved by any entry in or omission from a settlement rent-roll confirmed under section 32 may appeal to the prescribed Revenue authority and from the decision of such authority to the Board of Revenue in the manner and within the period prescribed in this behalf.(2)No Civil Court shall annul or alter any decision of a Revenue Officer, a Revenue authority or the Board of Revenue under section 30 or section 31 or section 32 or sub-section (1) of this section except as provided in section 34.
