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Union of India - Section
Section 17 in Indian Forest Act, 1927
17. Appeal from order passed under section 11, section 12, section 15 or section 16.
- Any person who has made a claim under this Act, or any Forest Officer or other person generally or specially empowered by the [State Government] [[Substituted by A.O.1950, for[Provincial Government].]] in this behalf, may, within three months from the date of the order passed on such claim by the Forest Settlement Officer under section 11, section 12, section 15 or section 16, present an appeal from such order to such officer of the Revenue Department, of rank not lower than that of a Collector, as the [State Government] [[Substituted byA.O.1950, for "Provincial Government".]] may, by notification in the Official Gazette, appoint to hear appeals from such orders:Provided that the [State Government] [[Substituted by A.O.1950, for "ProvincialGovernment".]] may establish a Court (hereinafter called the Forest Court) composed of three persons to be appointed by the [StateGovernment] [Substituted by A.O.1950, for "Provincial Government".], and, when the Forest Court has been so established, all such appeals shall be presented to it.| [Maharashtra].- In its application to the State of Maharashtra, in Section 17, after the words the State Government wherever they occur, insert or subject to the general or special orders of the State Government, the Commissioner.Maharashtra Act 8 of 1958, Section 3 read with Maharashtra Gazette, Ext., Pt. IV-B, p. 1916, dated 21-10-1981.[Uttar Pradesh].- In its application to the State of Uttar Pradesh, for Section 17, substitute the following section, namely:17. Appeal from order passed under section 11, section 12, section 15 or section 16.Any person who has made a claim under this Act, or any Forest Officer or other person generally or specially empowered by the State Government in this behalf, may, within three months from the date of the order passed on such claim by the Forest Settlement Officer under section 11, section 12, section 15 or section 16, present an appeal from such order to the District Judge.Explanation.In this section and the succeeding sections of this Chapter, District Judge means the District Judge of the district in which the land is situate, and includes an Additional District Judge to whom an appeal is transferred by the District Judge.U.P. Act 25 of 1965, Section 5 (w.e.f. 23-11-1965). |