Section 14 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
14. Any person who has made a claim under this Act or any forest officer or other person generally or specially empowered by the Government in this behalf may, within one month from the date of the order passed under sections 11 and 12 prefer an appeal from such order to such Appellate Authority as the Government may, by notification, appoint.
