Section 4A in The West Bengal Restoration of Alienated Land Act, 1973
4A. [ Appeals.] [Sections 4A, 4B and 4C inserted by W.B. Act 56 of 1980.] - Any transferor or transferee may, within thirty days from the date of an order made under sub-section (4) of section 4, prefer an appeal in the prescribed manner to the Collector and the decision of the Collector thereon shall be final.
