Section 20(2) in The Bengal Agricultural And Sanitary Improvement Act, 1920
(2)Any landlord, or tenant within the local area may, if he objects to the amount apportioned against him, appeal to the Commissioner within sixty days of the publication of the said statement on one or more of the following grounds, namely;-(a)that he will not be benefited by the improvement, or(b)that there has been material error in regard to the degree of benefit derived, of estimated to be derived, from the improvement, or(c)that he holds no land or premises, or has no interest in the land or premises in the local area.
