Section 3 in The West Bengal Criminal Law (Amendment) Act, 1964
3. Appeal. -
(1)Any person aggrieved by summary eviction of himself from, or by restoration of possession to any other person of, any house, hut, structure or land may appeal, in the Presidency Town of Calcutta to the Chief Judge, Court of Small Causes, Calcutta, and elsewhere to the District Judge having jurisdiction, within thirty days of such eviction or restoration and such Judge may, if he allows the appeal, cause such person to be put back in possession with such police or other help as he may consider necessary.(2)The decision of the Judge referred to in sub-section (1) shall be final.(3)It shall not be competent for a Judge to grant any interim injunction or stay order in respect of any eviction or restoration under the provisions of section 2.
