Section 8(2) in Garo Hills District (Forest) Act, 1958
(2)For the purpose of sub-section (1) the Council Forest Board shall, subject to the provisions of paragraph 4 (1) of the Sixth Schedule to the Constitution, have the powers of a Civil Court in the trial of suits, and its decision shall be binding subject to the revision on appeal to the District Forest Tribunal appointed under Section 10.
