Section 26B in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
26B. [ Revision before Court of Sessions against order of confiscation. [Sections 26-B, 26-C, 26-D and 26-F inserted by Act XXIV of 1997, Section 9.]
(1)Any party aggrieved by an order of confiscation under section 26-A, may within thirty days of the order or if facts of the confiscation have not been communicated to him, within thirty days of knowledge of such order submit a petition for revision to the Court of Sessions Division whereof the headquarters of Authorised Officer are situated .Explanation I. - In computing the period of thirty days under the sub-section, the time requisite for obtaining certified copy of the order of Authorised Officer shall be excluded.Explanation II. - For the purposes of this sub-section a party shall be deemed to have knowledge of the order of confiscation under section 26-A on publication of such order in two daily newspapers having circulation in the State.(2)The Court of Sessions may confirm, reverse or modify any final order of consequential nature passed by the Authorised Officer.(3)Copies of the order passed in revision shall be sent to the Authorised Officer for compliance or passing such further order or for taking such further orders or for taking such further action as may be directed by such court.(4)For entertaining, hearing and deciding a revision under this section, the Court of Sessions shall, as far as may be, exercise the same powers and follow the same procedure as it exercises and follows while entertaining, hearing and deciding a revision under the Code of Criminal Procedure, Samvat 1989.(5)Notwithstanding anything to the contrary contained in the Code of Criminal Procedure, Samvat 1989, the order of court of sessions passed under this section shall be final and shall not be called in question before any Court.
