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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(1)(a) in Rajasthan Forest Act, 1953

(a)the period fixed under Section 6 for preferring claims had elapsed and all claims, if any, made under that Section or Section 9 have been disposed of by the Forest Settlement Officer;