Section 13(1) in The Murshidabad Estate Administration Act, 1933
(1)An appeal shall lie to the Board of Revenue against any order by the Manager-(a)refusing to receive a document under section 9; or(b)refusing to admit a claim under the proviso to section 10; or(c)determining the amount of a debt or liability or of interest thereon, or reducing the rate of interest, under. section 11; or(d)setting aside or modifying a lease, settlement, grant, mortgage, charge or lien under section 12.
