[Cites 0, Cited by 44]
[Entire Act]
Union of India - Section
Section 12 in Indian Forest Act, 1927
12. Order on claims to rights of pasture or to forest-produce.
- In the case of a claim to rights of pasture or to forest-produce, the Forest Settlement Officer shall pass an order admitting or rejecting the same in whole or in part.| [Gujarat].- In its application to the State of Gujarat, Section 12 shall be re-numbered as sub-S. (1) thereof and after sub-S. (1) as so re-numbered, the following shall be inserted as sub-S. (2), namely:(2) A copy of the order passed under sub-section (1) shall be furnished to the claimant by the Forest Settlement Officer and another copy of that order shall be forwarded to the Forest Officer who attended the inquiry or, if no such officer attended, to the Divisional Forest Officer.Gujarat Act 15 of 1960, Section 6 (w.e.f. 8-12-1960).[Maharashtra].- Same as that of Gujarat.SeeMaharashtra Act 6 of 1961, Section 6. |