Section 9A(2) in The Murshidabad Estate (Management Of Properties) And Miscellaneous Provisions Act, 1980
(2)Where any property is sold under sub-section (1), the sale proceeds shall, after deducting the expenses of the sale and the amount, if any, due to the Estate Manager on account of arrears of rent or damages or costs, be paid to such person or persons as may appear to the Estate Manager to be entitled to the same.[9B. Appeal.-] [Section 9A and 9B inserted by W.B. Act 11 of 1996.] (1) An appeal shall lie from every order of the Estate Manager made under section 9 to an appellate officer who shall be the district judge of the district in which the premises or other immovable properties are situate or such other judicial officer in that district of not less than ten years standing as the district judge may designate in this behalf.
