Section 15(1) in The Goa, Daman and Diu Preservation of Trees Act, 1984
(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.
