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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(2)(a) in Telangana Forest Act, 1967

(a)If any claim is admitted wholly or in part under sub-section (1), the Forest Settlement Officer may:-
(i)accept the voluntary surrender of the right by the claimant or determine the amount of compensation payable for the surrender of the right of the claimant, as the case may be; or
(ii)direct the exclusion of the land from the limits of the proposed forest; or
(iii)acquire such land in the manner provided by [the Land Acquisition Act, 1894] [See now the Central Act No.30 of 2013.] (hereinafter in this subsection referred to as the said Act.)