Section 7(2) in The West Bengal Public Land (Eviction Of Unauthorised Occupants) Act, 1962
(2)The State Government may, of its own motion or on an application made to it by any person aggrieved against the order of the appellate authority within thirty days from the date of such order, on grounds of gross error of facts or of law or of both facts and law, call for and examine the record of the appeal and may make such orders thereon as it thinks fit.Explanation. - In this section 'Collector' does not include an officer specially appointed under sub-clause (b) of clause (1) of section 2.]
