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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(1) in Assam Forest Regulation, 1891

(1)The Forest Settlement Officer shall take down in writing all statements made under S.6, and shall inquire into all claims made under the section and the existence of any right or practice mentioned in Section 5 in respect of which no claim is made.