Section 8 in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
8. Appeal.
- Any person aggrieved by an order under section 7 may, within seven days of the receipt thereof, appeal in writing to the Commissioner of the Division who may, after calling for a report from the Collector and after making such further inquiry, if any, as he thinks fit, [and after giving such person an opportunity of being heard] [Words inserted by W.B. Act 7 of 1954.] pass an order determining the appeal.
