Section 17 in The Bengal Aerial Ropeways Act, 1923
17. Orders of Collector subject to revision by State Government. -
No suit shall lie, in respect of any matter referred to in the proviso to sub-section (1) of section 14, sub-section (2) of section 14, section 15 or sub-section (1) of section 16, but every order made by a Collector under any of those sections, and every award made by him under sub-section (2) of section 16, shall be subject to revision by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] except in the case of an award of compensation made by the Collector on account of action taken under clause (c) of sub-section (1) of section 14, which award shall be subject to revision by the District Judge.Working of Aerial Ropeways for Public Traffic
