Section 22 in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
22. Appeal from declarations and orders under sections 19(3) and 20(2). -
Any person aggrieved by any declaration made under sub-section (3) of section 19 or by an order passed under sub-section (2) of section 20 may appeal to the Commissioner of the Division within which the mining settlement is situate within thirty days from the date of such declaration or order:Provided that the filing of such an appeal shall not by itself operate, unless the Commissioner so directs, as a stay of execution of any work to be executed in carrying out any measures by the Board during the pendency of the appeal:Provided further that where any work is executed during the pendency of any such appeal and the appeal is subsequently allowed, the costs of execution shall be borne by the Board.
