27. Appeal from orders passed under Section 22, Section 24 or Section 26.
- Any person who has made a claim under Section 16 or Section 22 or any Forest Officer or other person generally or specially empowered by the [State] [Substituted by A.L.O.] Government in this behalf, may within three months of the date of the order passed by the Forest Settlement Officer under [Section 22, Section 23, Section 24 or Section 26] [Substituted by Act 12 of 1950.], present an appeal from such order to the prescribed authority:[Provided that where an order has been passed under Section 23 within three months from the date of the commencement of the Bihar Private Forest (Amendment) Act, 1950, an appeal may be presented from such order to the prescribed authority, within three months of such date.] [Inserted Act 12 of 1950.]
