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[Cites 0, Cited by 7] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in Indian Forest Act, 1927

(2)If such claim is admitted in whole or in part, the Forest Settlement Officer shall either
(i)exclude such land from the limits of the proposed forest; or
(ii)come to an agreement with the owner thereof for the surrender of his rights; or
(iii)proceed to acquire such land in the manner provided by the Land Acquisition Act, 1894 (1 of 1894).