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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1)(d) in Andhra Pradesh Forest Act, 1967

(d)a right to forest produce; the Forest Settlement Officer shall, after considering the particulars of such claim, and the objections of the forest officer, if any, pass an order, admitting or rejecting the same wholly or in part after recording the reasons therefor.