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[Cites 0, Cited by 1] [Section 5(4)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(4)(a) in The West Bengal Cinemas (Regulation) Act, 1954

(a)Any person aggrieved by an order of a licensing authority granting or refusing to grant a licence [or by any other order of a licensing authority which is declared by rules made under this Act to be appealable] [Words inserted by West Bengal Act 13 of 1965.] or by the terms and conditions on which or the restrictions subject to which a licence is granted, may, within such time as may be prescribed, appeal-
(i)where the licensing authority is the District Magistrate of any district,- to the Commissioner of the Division comprising such district,
(ii)where the licensing authority is the Commissioner of Police, Calcutta,- to the Commissioner of the Presidency Division in West Bengal, and
(iii)in any other case,- to such authority as the State Government may, by notification in the Official Gazette, specify in this behalf;