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State of Sikkim - Section

Section 62 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988

62. Officer who made the seizure under section 55 or any officer superior or any person claiming to be interested in the property so seized may, within thirty days from the date of any order passed under section 58, section 59 or section 60, appeal to the Court having jurisdiction.