Section 54(1) in West Bengal Land Reforms Act, 1955
(1)Subject to any special provisions for appeal made in this Act or in any rules made under this Act, an appeal shall lie in the manner indicated below(a)[ to a Collector, when the order is made by a Revenue Officer or revenue authority below the rank of a Collector;] [Substituted by West Bengal Act 50 of 1981, dated 24.3.1986, w.r.e.f. 7.8.1969.](b)to the Commissioner of the Division, when the order is made by the Collector of a district within the Division; and(c)[ xxx] [Omitted by West Bengal Land Reforms (Amendment) Act, 1972, w.e.f. 12,2.1971.]
