Section 26B(1) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(1)Any party aggrieved by an order of confiscation under section 26-A, may within thirty days of the order or if facts of the confiscation have not been communicated to him, within thirty days of knowledge of such order submit a petition for revision to the Court of Sessions Division whereof the headquarters of Authorised Officer are situated .Explanation I. - In computing the period of thirty days under the sub-section, the time requisite for obtaining certified copy of the order of Authorised Officer shall be excluded.Explanation II. - For the purposes of this sub-section a party shall be deemed to have knowledge of the order of confiscation under section 26-A on publication of such order in two daily newspapers having circulation in the State.
