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State of Kerala - Section

Section 26 in Forest Settlement Rules, 1965

26.

When a notification under Section 19 of the Forest Act has been published in the Gazette and the land becomes finally reserved the Chief Conservator of Forests shall immediately take necessary steps in demarcating the boundaries of the land permanently. The permanent marks of the boundary shall occupy the exact positions of the temporary marks as finally notified under Section 19 of the Forest Act. The boundaries shall be cleared to a width of 20 feet all round the reserve, and permanent cairns shall be constructed at every point