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[Cites 0, Cited by 1] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(c) in Andhra Pradesh Forest Act, 1967

(c)all proceedings mentioned in section 10 were taken and all lands, if any, to be included in the proposed forest, which the Forest Settlement Officer had, under section 10, elected to acquire under the Land Acquisition Act, 1894, had become vested in the Government under Section 16 of that Act; the Government may publish a notification specifying definitely according to boundary marks erected or otherwise, the limits of the forest which it is intended to reserve and declaring the same to be reserved from a date to be fixed by such notification and from the date so fixed, such forest shall be deemed to be a reserved forest.