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State of Assam - Section

Section 18 in Assam Forest Regulation, 1891

18. Extinction of rights not claimed.

- Right in respect of which no claim has been preferred under Section 6 and of the existence of which no knowledge has been acquired by inquiry under Section 8 shall thereupon extinguish, unless before the publication of such notification, the person claiming them has satisfied the Forest Settlement Officer that he had sufficient cause for not preferring such claim within the period fixed under Section 6.