Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 51 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.) 51. Appeal against order of Deputy Commissioner. - An appeal against every order passed under section 50 may be made to the Commissioner whose decision shall be final.
