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

State of Tamilnadu - Subsection

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

(ii)When the District Forest Officer finds that with or without the aid of the village survey map, he can himself get the map accurately and expeditiously prepared, he should adopt this course with a view to save the time necessarily required to obtain the map from the Survey Office in the way described in clauses (iv) to (vi) below.