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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(1)(c) in Assam Forest Regulation, 1891

(c)all lands, if any, to be included in the proposed reserved forest which the Forest Settlement Officer has under Section 11, elected to acquire under the Land Acquisition Act, 1870, have become vested in the Government under Land Acquisition Act, 1870 (10 of 1870);