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

Union of India - Subsection

Section 10(1) in Indian Forest Act, 1927

(1)In the case of a claim relating to the practice of shifting cultivation, the Forest Settlement Officer shall record a statement setting forth the particulars of the claim and of any local rule or order under which the practice is allowed or regulated, and submit the statement to the [State Government] [[Substituted by A.O.1950, for[Provincial Government].]], together with his opinion as to whether the practice should be permitted or prohibited wholly or in part.