Section 12(2) in The West Bengal Private Forests Act, 1948.
(2)An appeal shall lie from every order passed under sub-section (1) to the Commissioner of the Division if it is presented within thirty days from the date of such order and the decision of the Commissioner on such appeal shall be final and shall not be questioned in any Court.Explanation. - In this section, "lease," "lessor" and "lessee" have the same meanings as in the Transfer of Property Act, 1882, and "tenure" and "holding" have the same meanings as in the Bengal Tenancy Act, 1885.
