Section 15(2) in The Bihar Private Forest Act, 1947
(2)Any landlord who is aggrieved by an order passed by the Collector under sub-section (1) or any Forest Officer or other person generally or specially empowered by the [State] [Substituted by A.L.O.] Government in this behalf may present an appeal to the Commissioner within the prescribed period and the order passed on such appeal by the Commissioner shall, subject only to revision by the authority appointed by the [State] [Substituted by A.L.O.] Government in that behalf, be final.
