Section 67 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
67. Any person aggrieved by an order passed under section 64 or section 66 may, within thirty days from the date of issue of order to him appeal to the Magistrate having jurisdiction over the area of seizure of such property and the Magistrate after giving an opportunity to be heard shall pass an order either confirming or rejecting or modifying the order appealed against.
