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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(1)(d) in Telangana Forest Act, 1967

(d)fixing a period of not less than six months and not more than one year from the date of publishing such proclamation at the headquarters of the taluk, and calling for objections, if any, within the period so fixed from any person interested against the declaration under clause (b) of sub-section (1) of section 4, and requiring every person claiming any right in such land either to present to the said officer, within the period so fixed, a written statement specifying, or to appear before him within the said period and state, the nature of such rights, and in either case to produce all documents in support thereof.