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[Cites 0, Cited by 0] [Section 40C] [Entire Act]

State of Tamilnadu - Subsection

Section 40C(3) in Tamil Nadu Forest Act, 1882

(3)Any person whose claim has been rejected under this section may, within four months from the date of such rejection, institute a suit to recover possession of the timber claimed by him, but no person shall recover any compensation or costs against the Government, or against any Forest Officer, on account of such rejection or the detention or removal of any timber, or the delivery thereof to any other person under this section.