Section 45 in The Orissa Forest Contract Rules, 1966
45. Appeal.
- In the event of any dispute or question arising whether during continuance of or after the termination of the period covered by a forest contract, with regard to these rules or to the conditions of the agreement, or of any part of proviso thereof, the decision of the Conservator of Forests upon the matter of such dispute or question shall be final subject to appeal or the reconsideration as laid down under Rule 37 above.
