Section 17(1) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(1)Any person aggrieved by the amount offered to be paid under sub-section (4) of section 14 or under section 15 or apportionment thereof may prefer an appeal to such appellate authority as may be appointed by the State Government by notification in this behalf and the decision of the appellate authority thereon shall be final.
