Section 55(1) in West Bengal Estates Acquisition Act, 1953
(1)The State Government may appoint one or more officers not below the rank of a District Judge to be a Special Judge or Judges appointed for the purpose of section 11 or to be a Special Judge or Judges appointed for the purpose of section 20.]] a person who is or has been a District Judge or an Additional District Judge to be a Special Judge for the purpose of section 11 or of section 20.]
