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[Cites 0, Cited by 0] [Section 80A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80A(3) in The Indian Forest Act, 1927

(3)Any person aggrieved by an order of the forest officer under sub-section (1) may, within such period and in such manner as may be prescribed, appeal against such order to the State Government or to such officer as may be authorised by the State Government in this behalf and the order of the forest officer shall, subject to the decision in such appeal, be final.