Section 13 in The Bengal Rent Recovery (Under-Tenures) Act, 1865
13. [ Appeal.] [As to the repeal of sections 12 to 17 in Eastern Bengal, inserted by Act X of 1859.] - An appeal shall lie to the Collector from any proceedings of a Deputy or Assistant Collector, if made within fifteen days; and to the Commissioner from any original proceedings of a Collector under this Act if made within thirty days from the date of the sale; but no proceedings under this Act shall be reversed or modified in appeal, except upon the ground of irrelevancy of the law, or of such an irregularity in procedure as in the opinion of the appellate authority, has caused injury to the interests of one of the parties to the suit in which the decree was passed.
