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State of Tamilnadu - Section

Section 17 in Tamil Nadu Forest Act, 1882

17. Extinction of rights not claimed.

- Right in respect of which no claim has been preferred under section 6 shall, thereupon, be extinguished unless, before the publication of such notification, the person claiming them has satisfied the Forest Settlement Officer that he had sufficient cause for not preferring such claim within the period fixed under section 6; in which case the Forest Settlement Officer shall proceed to dispose of the claim in the manner hereinbefore provided.