Section 10 in Garo Hills District (Forest) Act, 1958
10. Appeal by aggrieved person.
- Any person aggrieved by an order of the Council Forest Board passed under sub-section (1) may Section 8 relating to the creation of a reserve, continuance or discontinuance of any right therein, may within a period of thirty days from the date of such notification prefer an appeal to the District Forest Tribunal appointed in that behalf by the Executive Committee. Every order in appeal passed by the District Forest Tribunal under this section shall be final.
