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] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(ix) in Revenue Standing Orders Relating to Forest Settlement

(ix)With the map in his hand, the Forest Settlement Officer accompanied by a competent Forest Officer will perambulate and inspect the reserve, and will as settlement proceeds, with the aid of a surveyor deputed by the District Forest Officer, if such, be available mark on it such changes in the proposed boundary as he may order, after bearing the parties interested and the District Forest Officer on the matter, and such other corrections as the map may require.