Section 52F in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
52F. Procedure to be followed by the Authority.
(1)The Authority shall, subject to any rules that may be made by the Government in this behalf, have power to regulate its own procedure in all matters arising out of or connected with the discharge of its functions, in consonance with the principles of natural justice.(2)The parties shall have a right of being represented by council.
