Section 11 in The West Bengal Restriction on Construction in Unsafe Areas Act, 1979
11. Appeal.
(1)Any person aggrieved by an order made by the District Magistrate under this Act may, within thirty days from the date of communication of the order to him, prefer an appeal against the order to the State Government in such manner as may be prescribed.Explanation. - For the purposes of this sub-section; date of publication of the order in the prescribed manner shall be deemed to be the date of communication.(2)An appeal under sub-section (1) shall be disposed of by the officer not below the rank of a Secretary to the Government or a Divisional Commissioner appointed by the State Government in that behalf, in the manner prescribed.
