Section 8C(5) in Kerala Private Forests (Vesting and Assignment) Act, 1971
(5)On receipt of an appeal under sub-section (1) or an application under sub-section (2) or sub-section (3), the High Court may, notwithstanding anything contained in this Act, or in the Limitation Act, 1963 (Central Act 36 of 1963), or in any other law for the time being in force, or in any judgment, decree or order of any Court or other authority, after giving a reasonable opportunity to the parties to be heard either in person or by representative, pass such orders thereon as it may think fit.
