Section 11(14)(a) in Rajasthan Forest (Settlement) Rules, 1958

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State of Rajasthan - Subsection

Section 11(14)(a) in Rajasthan Forest (Settlement) Rules, 1958

(a)The claims on which the Forest Settlement Officer will have to adjudicate will usually be of two classes:-

(i)claims to land;

(ii)claims to rights of the nature of easements, specified in Section 12 of the Act.