Section 3(3) in Andhra Pradesh Teakwood Possession Rules, 1970
(3)Any person aggrieved by the order of the Conservator of Forests under sub-rule (2) may, within thirty days of the receipt thereof by him, prefer an appeal to the Chief Conservator of Forests, who shall, after giving such person an opportunity of being heard, pass such order as he deems fit, and the order so passed shall be final.
