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State of Telangana - Section

Section 17 in Telangana Forest Act, 1967

17. No right acquired over reserved forest except as herein provided.

- No right of any description shall be acquired by any person in or over a reserved forest, except by succession or under a grant or contract in writing made or entered into by or on behalf of the Government or any person in whom such right was vested before the publication of the notification under section 15.