(9)If the management plan area is upto 10 hectares, an appeal against the order under sub-rule (8), shall lie before the Conservator of Forests having territorial jurisdiction. Such appeal against the order of the Competent Authority can be preferred within 30 days of the receipt of the denial order. The Conservator of Forests, after hearing the [x x x] [Omitted by Notification No. 25-15-2005-X-2, dated 18-1-2006.] concerned bhumiswami/ representative of Gram Panchayat or Gram Sabha, shall decide the appeal within 60 days. The decision of the Conservator of Forests shall be final and binding. This decision shall be communicated to the applicant in writing and a copy shall be endorsed to the Competent Authority.
