(2)If such timber is claimed by more than one person, the Divisional Forest Officer may either make an order declaring the person entitled to the timber and deliver the same to him or may refer the claimant to the Civil Court having jurisdiction and retain the timber pending the receipt of an order from any such Court for its disposal :Provided that no such delivery of timber shall be made under this sub-section until the expiry of a period of three months from the date of the order made by the Divisional Forest Officer.
