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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Sikkim - Subsection

Section 57(3) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988

(3)Any person aggrieved by an order of the Deputy Conservator of Forests under sub-sections (1) and (2) may, within a period of one month and in such manner as may be prescribed, appeal against such order to the Conservator of Forests.