Section 63 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
63. Decision of questions regarding forests.
- If any question arises whether any land in an estate is a forest or is situated in a forest, or as to the limits of a forest, it shall be determined by the Settlement Officer, subject to an appeal to the Director within such time as may be prescribed and also to revision by the [Board of Revenue.] [The Board of Revenue was abolished. Now, Commissioner of Land Administration vide G.O. Ms. No. 2675, Revenue, dated the 1st December 1980.]
