Section 66 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
66. Any forest officer not below the rank of a Chief Conservator of Forests, before the expiry of thirty days from the date of the order of the Conservator of Forests under section 57, on his own motion call for and examine the records of that order and may make such enquiry or cause such enquiry to be made and may pass such order as he deems fit:
Provided that no order prejudicial to a person shall be passed under this section without giving him an opportunity of being heard.
