Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(3) in The Indian Forest Act, 1927

(3)Any person whose claim has been rejected under this section may, within three months from the date of such rejection, institute a suit to recover possession of the timber claimed by him; but no person shall recover any compensation or costs against the Government or against any forest officer, on account of such rejection, or the detention or removal of any timber, or the delivery thereof to any other person under this section.