Section 17 in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
17. Appeal.
(1)Any person aggrieved by the amount offered to be paid under sub-section (4) of section 14 or under section 15 or apportionment thereof may prefer an appeal to such appellate authority as may be appointed by the State Government by notification in this behalf and the decision of the appellate authority thereon shall be final.(2)No person shall be appointed under sub-section (1) as an appellate authority to hear appeals under this Act unless he is, or has been, or is qualified for appointment as, a District Judge.(3)An appeal shall be filed within such time and shall be heard and disposed of in such manner and according to such procedure as may be prescribed.
