Section 20 in West Bengal Estates Acquisition Act, 1953
20. Appeals.
(1) An appeal, if presented within ninety days from the date of the order appealed against, shall lie from every order passed by a Compensation Officer under [section 15 or section 15A] [Substituted by Section 14, ibid for the words, figures and brackets sub-section (1) of section 18.] or under proviso (b) of sub-section (2) of section 25 to a Special Judge appointed for the purpose of this section.(2)An appeal shall lie to the High Court from every order passed on appeal by a Special Judge under sub-section (1) on any of the grounds specified in section 100 of the Code of Civil Procedure, 1908 (Act No. 5 of 1908).
