Section 52G(1) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(1)Any person aggrieved by a final order of the Authority, determining the extent of advantage or benefit or value thereof or the amount of compensation under section 52-B, may, within thirty days of the date of the order, file an appeal against such order before the High Court and every such appeal shall be heard by a Division Bench of the High Court.
