Section 8A(3) in Kerala Private Forests (Vesting and Assignment) Act, 1971
(3)On receipt of an appeal under sub-section (1), the High Court may, after giving the parties a reasonable opportunity of being heard, either in person or by a representative-(a)confirm or cancel the decision of the Tribunal appealed against; or(b)set aside such decision and demand the case to the Tribunal for decision after such further inquiry as may be directed; or(c)pass such other orders as it may think fit.
