Section 8 in The Bengal Land-Revenue (Settlement and Deputy Collectors) Regulation, 1833
8. Bar of appeal-submission to second panchayat.
- No appeal shall be allowed from such decisions, which shall be immediately executed and maintained, unless the Commissioner, subject to the control of the [* * *] [The Word 'Sadar' Repealed by Act 1 of 1903.] Board of [Revenue] [For the present constitutions and powers of the Board of Revenue, see B. and O. Act 1 of 1913.] should think proper, for any special reason, to direct that the case shall be submitted to another panchayat for decision.
