Section 10(3) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971
(3)An appeal shall lie to the Conservator of Forests concerned against the certificate of registration issued by the Divisional Forest Officer under sub-section (2) within fifteen days from the date of issue of the certificate and the decision of the Conservator of Forests thereon shall be final and shall not be questioned in any court of law.] [Added by Act No. 21 of 1974.]
