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[Cites 0, Cited by 3] [Entire Act]

State of Bihar - Section

Section 5 in Management and Working of the Forests

5. Under (2) the Forest Settlement Officer, acting as a Civil Court, is required to record the substance of all statements regarding claims to rights invited under Section 6. He is further required to make a similar record of any rights of which the existence is ascertained, whether from previous records or by local inquiry.

Claims can be divided into three classes-