Section 48(3) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(3)Any person aggrieved by an order of the Forest Officer under sub-section (1) may, within such period and in such manner as may be prescribed appeal against such order to the government or to such officer as may be authorised by the Government in this behalf and the order of the Forest Officer shall, subject to the decision in such appeal, be final.
