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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(1)(c) in The West Bengal Private Forests Act, 1948.

(c)requiring every person who claims any right, other than a right of ownership, over such forest or over any, forest-produce from such forest, to give to such Forest Settlement-officer, within a period of not less than three months to be stated in the proclamation, particulars, either in writing or by word of mouth, of such right and the amount and nature of the compensation, if any, claimed in respect thereof.