Section 20(1)(c) in Indian Forest Act, 1927

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(c) in Indian Forest Act, 1927

(c)all lands (if any) to be included in the proposed forest, which the Forest Settlement Officer has, under section 11, elected to acquire under the Land Acquisition Act, 1894 (1 of 1894), have become vested in the Government under section 16 of that Act, the [State Government] [Substituted by A.O.1950, for "Provincial Government".] shall publish a notification in the Official Gazette,

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Union of India - Subsection

Section 20(1)(c) in Indian Forest Act, 1927