Section 25(3B) in West Bengal Estates Acquisition Act, 1953
(3B)An appeal against any order of forfeiture passed under sub-section (3) or sub-section (3A), if preferred within sixty days of such order, shall lie to a Special Judge, being a person who is or has been a District Judge or an Additional District Judge, appointed by the State Government for the purpose of hearing appeals under this sub-section and such Special Judge shall dispose of the appeal according to the prescribed procedure.][Sub-sections (3A) and (3B) Inserted by Section 8 of the West Bengal Estates Acquisition (Amendment) Act, 1964 (West Bengal Act 22 of 1964) (with retrospective effect).]
