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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(1)(c) in Telangana Forest Act, 1967

(c)all proceedings mentioned in section 10 were taken and all lands, if any, to be included in the proposed forest, which the Forest Settlement Officer had, under section 10, elected to acquire under the [Land Acquisition Act, 1894] [See now the Central Act No.30 of 2013.], had become vested in the Government under section 16 of that Act;