Section 5A(6) in West Bengal Estates Acquisition Act, 1953
(6)An appeal against any order passed by the State Government under sub-section (2) or sub-section (3), or passed under any of those sub-sections as read with sub-section (4) by an officer to whom powers have been delegated under sub-section (4), if preferred within sixty days of such order [or within sixty days from the date of appointment of the Special Judge, whichever is later] [Inserted by Section 3(1) of the West Bengal Estates Acquisition (Amendment) Act. 1961 (West Bengal Act No. 9 of 1961).], shall lie to a Special Judge [being a person who is or has been a District Judge or an Additional District Judge] [Substituted by Section 3(2) of the West Bengal Estates Acquisition (Amendment) Act. 1961 (West Bengal Act No. 9 of 1961) for the words not being an Officer below the rank of a District Judge.] appointed by the State Government for the purpose of this section and such Special Judge shall dispose of the appeal according to the prescribed procedure.
