Section 11 in The Official Trustees (West Bengal Amendment) Act, 1985
11. Insertion of new section 27A.
- After section 27 of the principal Act, the following section shall be inserted:-"27A. Order of State Government to have effect as an award. - (1) Any order made by the State Government under this Act shall have the same effect as an award and shall be given effect to in such manner as may be prescribed.(2)Any person aggrieved by any order of the State Government having the same effect as an award may prefer an appeal, in such manner as may be prescribed, to the District Judge or to the Chief Judge of the City Civil Court, as the case may be, within thirty days from the date of such order.".
