Section 24 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
24. Appeals.
- Any person claiming to be interested in the property passed under Section 17 may, within one month from the date of any order passed by a magistrate under Section 20, Section 21 or Section 22 present an appeal therefrom to the Court to which orders made by such a magistrate are ordinarily appealable.
