14. Appeal from order passed under sections 11,12 and 13.
- The claimant, or the Forest Officer appointed under section 4, or any other person generally or specially empowered by the Government in this behalf, may, within sixty days from the date of any order passed by the Forest Settlement Officer under sections 11, 12 and 13, present an appeal from such order -to a Forest Court constituted as hereinafter provided or where no such Court is constituted, to such Officer of the Revenue Department of not less than twelve years' standing as the [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] may, from time to time, by notification in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.] appoint, by name or as holding an office, to hear appeals from such orders.In disposing of such appeals, the Revenue Officer appointed as aforesaid shall be guided by the provisions of sections 39 and 40 of this Act.
