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

State of Tamilnadu - Subsection

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

(xv)Both the map and the notification should be prepared and signed at the same time and place at which the settlement enquiry has been held. Where this is for any reason, not found possible, full reasons should be given for the adoption of any other course.