Section 5 in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
5. Appeal.
(1) Any promoter aggrieved by an order of the authorised officer under sub-section (5) of section 3 or sub-section (2) of section 4 may, within thirty days from the date of the service of the order, prefer an appeal to such authority as may be prescribed.(2)The manner in which an appeal shall be filed and the manner of deciding the appeal shall be such as may be prescribed.
