Section 35(4) in The West Bengal Private Forests Act, 1948.
(4)Any person whose claim has been rejected under this section may, within three months from the date of rejection of such claim, institute a suit to recover possession of the forest-produce claimed by him; but no person shall be entitled to recover any compensation or costs against the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, or against any Forest-officer, on account of rejection of such claim, or on account of the detention or removal of any forest-produce, or the delivery thereof to any other person under this section.
