Section 75(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)As soon as may be, after the Development Authority has decided all the matters referred in sub-section (1) of section 73, the State Government shall, if necessary, appoint a Tribunal of Appeal, hereinafter referred to as the Tribunal, to hear and decide appeals arising out of matters referred to in clause (a) of sub-section (2) of section 74.
