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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Meghalaya - Subsection

Section 6(1) in Garo Hills District (Forest) Act, 1958

(1)After the issue of a notification under Section 5, an officer (hereinafter called the Council Forest Settlement Officer) shall be appointed by the Chief Executive Member for survey and demarcation of the areas and also for inquiry into any existing right or rights of any person in the said areas.