Section 15 in The Goa, Daman and Diu Preservation of Trees Act, 1984
15. Appeal.
(1)An appeal shall lie against the order or direction of the [Tree Officer or the Deputy Collector, as the case may be] [Substituted vide Amendment Act 13 of 2008.] under sections 9, 10, 11 and [12 and 12A] [Substituted vide Amendment Act 13 of 2008.] to the Appellate Authority within a period of thirty days:Provided that an appeal may be admitted after the expiry of the said period of thirty days if the appellant satisfies the Appellate Authority that he had sufficient cause for not preferring the appeal within that period.(2)Every appeal under this section shall be made by a petition in writing and shall be accompanied by a copy of the order or direction appealed against and shall be accompanied by [a fee as may be prescribed by the Government from time to time.] [Substituted vide Amendment Act 40 of 2001.](3)In disposing of an appeal, the Appellate Authority shall follow such procedure as may be prescribed:Provided that no appeal shall be disposed of unless the appellant has been given a reasonable opportunity of being heard.
