Section 66 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
66. Decision of questions regarding forests.
- If any question arises whether any land in an inam estate is a forest or is situated in a forest or as to the limits of a forest, it shall be determined by the Settlement Officer subject to an appeal to the Director within such time as may be prescribed and also to revision by [the Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue (Abolition) Act, 1980 (Tamil Nadu Act 36 of 1980). Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.].
