Section 15(2)(c) in The Indian Forest Act, 1927

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(2)(c) in The Indian Forest Act, 1927

(c)record an order, continuing to such claimants a right of pasture or to forest-produce, as the case may be, to the extent so admitted, at such seasons, within such portions of the proposed forest, and under such rules, as may be made in this behalf by the State Government.

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State of Madhya Pradesh - Subsection

Section 15(2)(c) in The Indian Forest Act, 1927