Section 52G in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
52G. Appeal.
(1)Any person aggrieved by a final order of the Authority, determining the extent of advantage or benefit or value thereof or the amount of compensation under section 52-B, may, within thirty days of the date of the order, file an appeal against such order before the High Court and every such appeal shall be heard by a Division Bench of the High Court.(2)No other order of the Authority shall be appealable.(3)The order of the Authority shall, subject to the decision of the High Court under sub-section (1) and of the High Court in appeal be final and shall be deemed to be a certificate within the meaning of section 90 of the Jammu and Kashmir Land Revenue Act, 1996.(4)No further appeal shall lie against the decision of the High Court.
