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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(11) in Jammu and Kashmir Forest (Protection) Force Rules, 2012

(11)To take charge of all unclaimed or owner less forest property and to prepare an inventory therefor and to furnish it to his superior officers/authorized forest officer. Such inventory shall if possible, be prepared by the member when he take over charge of such property in the presence of two respectable persons of the locality if available and willing to assist and if not available or not willing to assist, a memorandum to that effect may be prepared and kept on record.