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[Cites 0, Cited by 0] [Section 88(9)] [Section 88] [Entire Act]

Bombay Presidency - Subsection

Section 88(9)(ii) in The Bombay Forest Rules, 1942

(ii)Any person aggrieved by the appellate order of the Conservator of Forests may, within 30 days of the service on him of such order prefer a second appeal to the Chief Conservator of Forests, who shall decide the second appeal after giving such person an opportunity of being heard and the decision of the Chief Conservator of Forests shall be final.]