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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(13) in Revenue Standing Orders Relating to Forest Settlement

(13)For the purpose of the second clause of section 16, the Forest Settlement Officer is merely required to publish the final notification in the manner described in the first clause of section 6. The remaining clause of the latter section are not applicable to the proclamation issued under section 16.