Section 4 in Saurashtra Felling of Trees (Infliction of Punishment) Act, 1951
4. Appeal.
- [(1)] [This was renumbered as sub-section (1), by Saurashtra 27 of 1954.] The order of the revenue officer passed under clause (b) of sub- section (1) of section 3 shall be final subject to appeal which may be preferred, within 30 days of the date of communication of such order, to the Collector.(2)[ It shall be lawful for the Collector to delegate his power to hear appeal under sub-section (1) to the Assistant Collector or any Deputy Collector subordinate to him] [This sub-section was added, by Saurashtra 27 of 1954.].
