Section 3(2) in The Maharashtra Felling Of Trees (Regulation) Act 1964
(2)Any person aggrieved by an order of the Revenue Officer refusing to grant permission under sub-section (1B) may, within thirty days of the receipt of such order, appeal to the Collector. Subject to such rules of procedure as may be prescribed, the Collector may, after giving such person a reasonable opportunity of being heard, pass such order on the appeal as he thinks just and proper.
