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State of Bihar - Section

Section 19 in The Bihar Private Forest Act, 1947

19. Extinction of rights.

- Rights (other than landlords' rights) in respect of which no claim has been preferred under Section 16 and of the existence of which no knowledge has been acquired by inquiry under Section 17, shall be extinguished, unless, before the notification under Section 30 is published, the person claiming them satisfies the Forest Settlement Officer that he has sufficient cause for not preferring such claim within the period fixed under Section 16.