Section 55 in West Bengal Estates Acquisition Act, 1953
55. Appointment of Special Judges and Tribunals.
[(1) The State Government may [appoint] [[Sub-section (1) Substituted by Section 21(1) of the West Bengal Estates Acquisition (Amendment) Act, 1960 (West Bengal Act No. 17 of 1960). which read as under :(1)The State Government may appoint one or more officers not below the rank of a District Judge to be a Special Judge or Judges appointed for the purpose of section 11 or to be a Special Judge or Judges appointed for the purpose of section 20.]] a person who is or has been a District Judge or an Additional District Judge to be a Special Judge for the purpose of section 11 or of section 20.](2)The State Government may [appoint] [[For notification relating to appointment of(a)a Tribunal for the purpose of section 44 of the Act in respect of the districts of Midnapore, 24-Parganas, Burdwan. Jalpaiguri and Malda see Notification No. 1346L. Ref., dated 15.7.1955, published in the Calcutta Gazette of 1955. Part I, page 2898 as subsequently amended.(b)a Tribunal for the purpose of section 44 of the Act in respect of each of the districts specified, see Notification No. 18504L. Ref., dated 22.9.1955, published in the Calcutta Gazette of 1955, Part 1, page 4118, as subsequently amended.(c)the additional District Judge, Midnapore, as a Tribunal for the purpose of section 44 of the Act in respect of the district of Midnapore, see Notification No. 6676L. Ref., dated 11.4.1957, published in the Calcutta Gazette of 1957. Part I, page 1340.]] one or more Tribunals for the purpose of section 44. Such Tribunal shall be composed of a single member who shall be [a person who is or has been] [Substituted by Section 21(2) of the West Bengal Estates Acquisition (Amendment) Act, 1960 (West Bengal Act No. 17 of 1960) for the words an officer not below the rank of.] a District Judge [or an Additional District Judge] [Inserted by Section 17 of the West Bengal Estates Acquisition (Amendment) Act, 1955 (West Bengal Act No. 35 of 1955) (with retrospective effect).] and shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 (Act No. 5 of 1908).
