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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(xvi) in Revenue Standing Orders Relating to Forest Settlement

(xvi)When a notification under section 16 has been issued and a block becomes finally reserved, the District Forest Officer should lose no time in replacing the temporary boundary marks by permanent demarcation. The permanent marks should, of course, occupy the exact position of the temporary marks or of other marks substituted for them, which may have been finally approved by Government.