Section 44(3) in West Bengal Estates Acquisition Act, 1953
(3)Any person aggrieved by an order passed [in revision under sub-section (2a)] [Substituted by Section 7(b) of the West Bengal Estates Acquisition (Second Amendment) Act. 1957 (West Bengal Act No. 25 of 1957) (with retrospective effect) for the words, figure and brackets by a Revenue Officer on any objection made under sub-section (1).] may appeal in the prescribed manner to a Tribunal appointed for the purpose of this section, and within such period [and on payment of such court-fees] [Inserted by Section 13(1) of the West Bengal Estates Acquisition (Amendment) Act, 1957 (West Bengal Act No. 4 of 1957) (with retrospective effect).] as may be prescribed.
