Section 350 in Jammu and Kashmir Municipal Corporation Act, 2000
350. Appeals.
(1)When any decision is given or order is made under section 346, section 347 or section 348 by the tree officer an appeal shall lie to the Tree Authority.(2)The appeal shall be made within thirty days from the date the decision is communicated to or the order is received by the owner or occupier of the land.(3)The Tree Authority shall as far as possible, decide the appeal within ninety days from the date of its receipt after giving a reasonable opportunity to the appellant of being heard.(4)The decision of the Tree Authority shall be final and shall not be questioned in any court of law.
