Section 14 in The Delhi Preservation Of Trees Act, 1994
14. Appeal.
(1)An appeal shall lie against the order or direction of the Tree Officer under sections 9, 10 and 11, to the Appellate Authority within a period of thirty days of passing the order or direction by the Tree Officer.(2)Every appeal under this section shall be made by a petition in writing and shall be accompanied by a copy of the order or direction appealed against and a fee or rupees ten.(3)In disposing of an appeal, the Appellate Authority shall follow such procedure as may be prescribed:Provided that no appeal shall be disposed of unless the applicant has been given a reasonable opportunity of being heard.
