Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Entire Act] State of Bihar - Section Section 3 in Management and Working of the Forests 3. The procedure of a Forest Settlement Officer may be considered under three separate heads viz: - (1)The procedure previous to the adjudication of claims;(2)The adjudication as a Civil Court;(3)The action taken after the adjudication of claims.
