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

State of Tamilnadu - Subsection

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

(xix)When the area of the reserve exceeds 10 square miles, the missing interior details need not be filled in by the departmental surveyors; but the maps showing the boundary with the record of measurement should be sent through the Conservator to the Superintendent, Survey of India, by whom the final map will be prepared. The same number of copies will be printed for distribution as shown in statement below. If there should be any doubt regarding the necessity for this reference to the Superintendent, Government of India Survey, and if there should be reason to consider that the map can be completed by the departmental surveyors with sufficient accuracy, reference should be made to the conservator; and if necessary, to Chief Conservator of Forests for orders.