Section 4 in Tamil Nadu Preservation of Private, Forests Act, 1949
4. Appeals.
- Any person aggrieved by an order under clause (a) of sub-section (1) of section 3 or under sub-section (2) of that section in regard to the sanction or permission referred to in that clause or sub-section may, within two months of the receipt of such order, prefer an appeal in writing to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order 1950.] Government. The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order 1950.] Government shall pass such orders on the appeal as they may think fit.
