Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36C] [Entire Act]

State of Assam - Subsection

Section 36C(2) in Assam Forest Regulation, 1891

(2)The owner of any forest or land comprised in any notification under Section 36-A, or if there be more than one owner thereof, the owners of shares therein amounting in the aggregate to at least two-thirds thereof, may, at any time not less than three or more than twelve years from the date thereof, require that such forest or land shall be acquired for public purposes and the State Government shall acquire such forest or land accordingly.