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

State of Tamilnadu - Subsection

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

(x)The Forest Settlement Officer must invariably record in note-book in his own hand, at the time, the result of his inspection and perambulation. Lists differences discovered or of alternative and exclusion to be made must be authenticated by his signature and communicated officially to the District Forest Officer.