Section 22 in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
22. Appeal or application to lie to Tribunal.
Where an Authority or the State Government disposes of a case or proceeding before the date appointed under section 6 and no appeal or application against the order of such disposal has been filed to the High Court or any other court, an appeal or application against such order shall lie to the Tribunal within sixty days from the date appointed under section 6:Provided that the right of such appeal or application against such order subsists on the date immediately preceding the date appointed under section 6.
