Section 29 in The United Provinces Private Forests Act, 1948
29. Appeal from orders passed under Section 22, Section 24 or Section 28.
- Any person who has made a claim under Section 19-or Section 28 or any Forest Officer or other person generally or specially empowered by the State Government in this behalf may, within three months of the date of the order passed by the Forest Settlement Officer under Section 22 or Section 24 or Section 28, present an appeal from such order to the prescribed authority.
