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State of Kerala - Section

Section 8 in Forest Settlement Rules, 1965

8.

The Forest Settlement Officer shall open a Register of Claims, in Form 'B' appended, giving therein details as to the nature, extent, position, etc., of each claim and the evidence adduced in support of such claim. A copy of the same shall be furnished to the Forest Officer attending the enquiry to enable the latter to prepare and submit his replies to the claims.