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State of Kerala - Section

Section 16 in Forest Settlement Rules, 1965

16.

If the Forest Officer is unable to attend the enquiry before the Forest Settlement Officer, he may forward to the latter any statement he may wish to make in writing, with any document which he may wish to produce. The Forest Officer may, in such cases, if he wishes, depute a subordinate not below the rank of a Ranger to explain the statements and documents submitted by him.