Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] State of Tamilnadu - Section Section 15 in Tamil Nadu Forest Act, 1882 15. Appeal under section 14. - Every appeal under section 14 shall be made by petition in writings and may be delivered to the Forest Settlement Officer who shall forward it without delay to the appellate authority.
