Preamble
Nagaland Forest (3rd Amendment) Act, 19731
An Act further to amend the Nagaland Forest Act, 1968 (Act No. 3 of 1968)
It is hereby enacted in the twenty-fourth year of the Republic of India as follows:-
Section 1. Short title, extent and commencement
1. Short title, extent and commencement.- (1) This act may be called the Nagaland Forest (3rd Amendment) Act, 1973.
(2) It extends to the whole of the State of Nagaland.
(3) It shall come into force at once.
Section 2. Insertion of new section 72B Appeal
2. Insertion of new section 72B Appeal.- In the Nagaland Forest Act, 1968, after section 72A the following new section shall be inserted namely:-
72(B)(1) An appeal shall the from every order made under section 72(C) in respect of Forest reserves land to an appellate officer who shall be the Chief Judicial Officer of Nagaland.
(2) Every appeal referred to in sub-section (i) shall be preferred within fifteen days from the date of service of the order on the person concerned.
Provided that where the Appellate Officer is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within the said period of fifteen days, he may allow the appeal to be preferred within a further period of thirty days.
(3) The appellate officer may stay the operation any order made by the Divisional Forest Officer under section 72(c) for such period and on such conditions as he may deem fit.
(4) Every appeal preferred under this section shall be disposed of as expeditiously as possible in accordance with such procedure as may be prescribed.
(5) The appeal late, officer may after hearing the appeal confirm modify or reverse the order appealed from:
(6) The cost of every appeal preferred under this section shall be in the discretion of the appellate officer.