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State of Nagaland - Section

Section 15 in Nagaland Forest Act, 1968

15. Appeal under the last foregoing section.

(1)Every appeal under the last foregoing section shall be made by petition in writing and may be delivered to the Forest Settlement Officer, who shall forward it without delay to the officer competent to hear the same.
(2)Every such appeal shall be heard in the manner prescribed for the time being for the hearing of appeals in matters relating to revenue and, except as hereinafter provided, the order passed on appeal shall be final.