Section 58 in Himachal Pradesh Private Forests Act, 1954
58. Appeal from orders under section 54 to 56.
- The officer who made the seizure under section 52 or any official superior, or any person claiming to be interested in the property so seized, may, within one month from the date of any order passed under sections 54 to 56 appeal against the order of acquital or conviction, as the case may be to court to which orders made by such Margistrate are ordinarily appealable and the order passed on such appeal shall be final.
