- Whenever, any right of way or to a water course or of a pasture or to forest produce admitted under section 16 or 17 is not provided for in one of the ways prescribed therein, the Government shall, subject to such rules as the Government may prescribe in this behalf, commute such right by paying a sum of money in lieu thereof or, With the consent of the claimant, by the grant of rights in or over land or in such other manner as the Government think fit:Provided, however, that, if the claimant is not satisfied with the amount of money awarded by the Government, he may, within three months from the date of service of the order of commutation, file a snit in the District Court having JUrisdiction over the area for having the commutation value of such right determined.
