Section 47(3) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(3)Any person whose claim has been rejected under the section may, within thirty days from the date of intimation of the order of such rejection, institute a suit to recovery of the possession of the timber claimed by him but no such person shall be entitled to 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.
