Section 7(1) in The West Bengal Public Land (Eviction Of Unauthorised Occupants) Act, 1962
(1)An appeal from an order made under this Act shall lie to -(a)the Commissioner of the Division, where the order is made by the Collector, and(b)the Collector, where the order is made by an officer specially appointed under sub-clause (b) of clause (1) of section 2,if preferred within fifteen days from the date of the order appealed against and the decision of the Commissioner or the Collector, as the case may be, on such appeal shall, subject to the provisions of sub-section (2), be final:Provided that the appellate authority on being satisfied that the appellant was prevented by sufficient cause from filing the appeal in time may entertain the appeal even after the expiry of the said period of fifteen days.
