Section 51A(5) in West Bengal Land Reforms Act, 1955
(5)[ Any person aggrieved by an order passed in revision under sub-section (4) may, within such period, and on payment of such fee, as may be prescribed, appeal in the prescribed manner to the prescribed authority of the district in which the land referred to in the record-of-rights is situated:Provided that where the appeal is preferred to a Collector, he may transfer the appeal to such officer subordinate to him as may be prescribed:Provided further that the officer to whom the appeal is transferred is superior in rank or position to the officer or authority making the order appealed against.] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.]
