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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Forest Settlement Rules, 1969

8.

The Forest Settlement Officer shall make suitable enquiries to find out the customary rights and concessions enjoyed by the various scheduled tribes living in the forest or adjoining the forest in respect of which reservation is proposed and protect or extinguish the same after proper examination and enquiry and after giving a reasonable opportunity of making a representation to the person affected.