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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(6) in Revenue Standing Orders Relating to Forest Settlement

(6)Board's Proceeding, dated the 19th April 1899, Forest No. 208. - The District Forest Officer is not bound to oppose every claim made, as a matter of course nor is he required to bring up for admission and record every right of way on behalf of the public, but only such as he considers important.