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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(3)(c) in The Bihar Private Forest Act, 1947

(c)appointing an officer (hereinafter called the "Forest Settlement Officer") to inquire into and determine the existence, nature and extent of any rights other than landlords' rights alleged to exist in favour of any person in or over any land comprised within such limits, or in or over any forest produce and to deal with the same as provided in this Chapter.