Section 8 in Garo Hills District (Forest) Act, 1958
8. Council Forest Board to a dispose of claims and objections.
(1)All claims of right or rights on the land proposed to be constituted into a reserve and any objection against the proposal for the creation of the reserve shall be preferred to the Council Forest Board within ninety days of the date of publication of the notification under Section 5 of this Act. The said Board shall be competent to dispose of such claims and objections, subject to appeal against the orders of such disposal to the District Forest Tribunal as provided for in Section 10.(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.
