Section 28(5) in The West Bengal Non-Agricultural Tenancy Act, 1949
(5)Any person aggrieved by an order passed in revision under sub-section (4) may, within such period and on payment of such court-fees as may be prescribed, appeal in the prescribed manner to-(a)the Settlement Officer having jurisdiction, where the order is passed by any officer subordinate to him, or(b)the Director of Land Records and Surveys, West Bengal, where the order is passed by the Settlement Officer,and the order passed in appeal by the Settlement Officer of the Director of Land Records and Surveys, West Bengal, as the case may be, shall be final.
