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State of West Bengal - Section

Section 104 in The Cess Act, 1880

104. Orders appealable to Commissioner. -

Every order passed by the Collector under sections 19, 20, 26,[46(2), 50, 51, 53, 85, 98, or 99 shall be appealable to the Commissioner within one month from the date of such order.] [Figures inserted for W. Bengal by Bengal Act 4 of 1910 and for E. Bengal by Bengal Act 1 of 1939.]