14. Appeal from order passed under foregoing sections.
- Any person who has made a claim under this Chapter or any Forest Officer or other person generally or specially empowered by the State Government in this behalf may, within three months from the date of any order passed on such claim by the Forest Settlement Officer under Sections 10,11,12, and 13 present an appeal from such order to such officer of the Revenue Department of rank not lower than that of a Deputy Commissioner, as the State Government may, by notification in, the official Gazette, appoint by name, or as holding an office, to hear appeals from such orders.
