Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act] State of Assam - Subsection Section 17(1)(a) in Assam Forest Regulation, 1891 (a)the period fixed under Section 6 for preferring claims has elapsed, and all claims, if any, made within such period has been disposed of by the Forest Settlement Officer ; and