Section 8(5) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
(5)Any person aggrieved by an order of the Controller under sub-section (2) refusing permission or granting such permission subject to conditions, may, within thirty days from the date of the communication of such order to him, prefer an appeal to the State Government :Provided that where the power exercisable under sub-section (2) has been delegated to any person under section 6, such appeal shall be preferred to the Controller.
