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State of Andhra Pradesh - Section

Section 17 in Andhra Pradesh Forest Settlement Rules, 1969

17.

If the Forest Settlement Officer, chooses to grant any land in exchange of the rights admitted under Section 10, he shall consult the Chief Conservator of Forests if the land proposed to be granted in exchange is a protected forest or is proposed to be constituted as a reserve forest and the Collector if it is any other land.