Section 66 in The West Bengal Non-Agricultural Tenancy Act, 1949
66. Collector to decide question as to right to make improvement, etc. -
(1)If a question arises between the non-agricultural tenant and his landlord-(a)as to the right to make an improvement, or(b)as to whether a particular work is an improvement,the Collector may, on the application of either party, decide the question.(2)An appeal, if presented within thirty days form the date of the order appealed against, shall lie to the District Judge from every order passed by the Collector under sub-section (1) and the order passed by the District Judge on such appeal shall be final.
