Section 40 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
40. Decision of question regarding forests.
- If any question arise whether any land in inam is a forest or is situated in a forest, or as to the limits of a forest, it shall be determined by the Assistant Settlement Officer subject to an appeal to the Settlement Officer 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, the Commissioner of Land Administration, vide G.O. Ms. No. 2675, Revenue, dated the 1st December 1980.].
