Section 12(1) in The West Bengal Government Land (Regulation of Transfer) Act, 1993
(1)Any person aggrieved by any order of the competent authority under section 7, section 8, section 9 or section 10 or by any order regarding valuation made by the competent authority under sub-section (2) of section 11, may prefer an appeal to the appellate authority against such order within a period of thirty days from the date of communication of the order to him by the competent authority:Provided that the appellate authority may entertain an appeal preferred after the expiry of the period of thirty days as aforesaid, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within such period.
