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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Nagaland - Subsection

Section 45(3) in Nagaland Forest Act, 1968

(3)Any person whose claim has been rejected under this section may, within three 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 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.