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State of Mizoram - Section

Section 16 in The Mizo District (Forest) Act, 1955

16. Survey of the proposed Council Reserved Forest.

- The Executive Committee, as soon as a notification is issued under Section 15, shall cause the area to be surveyed and demarcated by one or more of the Council Forest Officers not below the rank of Forester, shall also enquire into any right of any person in the area and shall also submit reports to the Executive Committee which report shall deal with all points including compensation involved or alteration of the area recommended.