Section 4 in The Orissa Preservation of Private Forests Act, 1947
4. Appeals.
- Any person aggrieved by an order under Clause (a), of Section 3 or under Sub-section (2) of that section made by an officer authorised by the [State] [Substituted by A. O. 1950 for 'Provincial'.] Government in this behalf, 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 to the Revenue Commissioner, or any other officer specially empowered by the [State] [Substituted by A. O. 1950 for 'Provincial'.] Government in this behalf. The officer shall pass such orders on the appeal as may think fit.
