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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Sikkim - Subsection

Section 15(3) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988

(3)The Appellate Authority appointed under section 14 may confirm, set aside or modify the order of the Forest Settlement Officer, as the case may be, and the order of the Appellate Authority shall be final.