Section 12 in The West Bengal Relief of Rural Indebtedness Act, 1975
12. Appeals.
(1)An appeal may be made in the prescribed manner to an Appellate Officer to be appointed by the State Government, against any decision or order of an authority, made under this Act.(2)An appeal under sub-section (1) shall be made within thirty, days from the date of the decision or order referred to in that sub-section.(3)The State Government may make rules regarding the procedure to be followed by an Appellate Officer and the fees to be paid by an appellant for preferring the appeal.(4)The Appellate Officer may, after giving the appellant an opportunity of being heard, either confirm or modify the decision or order made by the authority or direct the authority to take such action as the Appellate Officer thinks fit.(5)An order passed by an Appellate Officer under this section shall be final.
