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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(3)(iv) in Tamil Nadu Forest Act, 1882

(iv)the Forest Settlement Officer with the consent of the claimant, or the Court (as defined in the said Act) with the consent of the claimant and of the Collector of the district may award compensation by the grant of right in or over land, or by the payment of money, or both.