Section 20(1)(c) in The Indian Forest Act, 1927

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

State of Madhya Pradesh - Subsection

Section 20(1)(c) in The Indian Forest Act, 1927

(c)all lands (if any) to be included in the proposed forest, which the Forest Settlement Officer has, under Section 11, elected to acquire under the Land Acquisition Act, 1894 (1 of 1894) have become vested in the Government under Section 16 of that Act,

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State of Madhya Pradesh - Subsection

Section 20(1)(c) in The Indian Forest Act, 1927