Section 16 in The Bengal Land Records Maintenance Act, 1895
16. Appeal against refusal to register.
(1)When a Registrar of Mutations has made an order refusing to register a transfer or succession an appeal shall lie within thirty days from the date of the order against such order to the Collector of the District to whom such Registrar of Mutations is subordinate; and the Collector may, after taking such evidence as he thinks necessary reverse or alter such order, and if the Collector directs the transfer or succession to be registered, the Registrar of Mutations shall obey such order and such registration shall take effect as if the transfer or succession had been registered when the notice was first given under Section 6.(2)No appeal shall lie from any order of a Collector passed under this Section.
