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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(1) in Assam Forest Regulation, 1891

(1)In the case of claim to a right in or over any land other the following rights, namely :
(a)a right-of-way,
(b)a right to water-course or to use of water,
(c)a right of pasture or to forest-produce,
the Forest Settlement Officer shall pass an order specifying in the particulars of such claim and admitting or rejecting the same wholly or in part.