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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(2) in Assam Forest Regulation, 1891

(2)The Forest Settlement Officer shall at the time consider and record any objection which the Forest Officer, if any, appointed under Section 5 to assist him, may make to any such claim or with respect to the existence of any such right or practice.