Indian Forest Act, 1927
18. Appeal
under section 17 . –
(1) Every appeal under section 17 shall be
made by petition in writing, and may be delivered to the Forest
Settlement-officer, who shall forward it without delay to the authority
competent to hear the same.
(2) If the appeal be to an officer appointed
under section 17, it shall be heard in the manner prescribed for the time being
for the hearing of appeals in matters relating to land-revenue.
(3) If the appeal be to the Forest Court, the
Court shall fix a day and a convenient place in the neighborhood of the
proposed forest for hearing the appeal, and shall give notice thereof to the
parties, and shall hear such appeal accordingly.
(4) The order passed on the appeal by such
officer or Court, or by the majority of the members of such Court, as the case
may be, shall, subject only to revision by the State Government, be final.