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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(v) in Revenue Standing Orders Relating to Forest Settlement

(v)The map will then be sent to the District Forest Officer who should get the temporary forest boundary marks entered on it as correctly as possible by a surveyor trained to the revenue system of survey. This should be done with chain and offset pole when there is a village map or with plane-table and chain when the map is an enlarged taluk map. In both cases, the work must be checked by careful measurement to survey marks shown on the map. The surveyor must keep a record of measurement so that his work can afterwards be checked in the Survey Office.