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State of Kerala - Section

Section 5 in Forest Settlement Rules, 1965

5.

The Forest Settlement Officer shall within sixty (60) days from the data of the publication of the proclamation serve notice in Form D on every known or reputed owner or occupier of any land included in or adjoining the land proposed to be constituted a Reserved Forest or on his recognised agent or manager after obtaining lists of such owners or occupiers from the Tahsildars of the Taluks concerned.