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

State of Tamilnadu - Subsection

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

(iii)Where no village maps are available, the District Forest Officer should demarcate by cairns and any other permanent objects, and complete the draft notification as under section 4, independently, after surveying and preparing the map, if he is able to do so.