Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 21 in Forest Settlement Rules, 1965

21.

The Forest Officer may, with the previous sanction of the Government, move the Forest Settlement Officer to exclude from his enquiry, claims to rights within any portion of the proposed Reserve, when such portion is decided to be excluded from final reservation and the Forest Settlement Officer may strike such claims off his file.