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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

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

(xii)The Forest Settlement Officer's settlement should be made from a camp in the immediate neighbourhood of the proposed reserve and he should, as far as possible, complete the settlement of the whole block at one time so that he may not have to return it again and that the time of the Forest Officer attending the inquiry may not be wasted.