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State of Kerala - Section

Section 3 in Forest Settlement Rules, 1965

3.

After Government have published the notification under Section 4 of the Forest Act, the map of the land which has been stamped with the Government seal, shall be forwarded to the Forest Settlement Officer, who shall use that map and no other throughout the settlement enquiry and resubmit the same to the Government with his final report under Section 14 of Forest Act.