Section 6(2) in Revenue Standing Orders Relating to Forest Settlement
(2)Board's Proceedings, dated the 20th July 1889, Forest No. 390. - The clauses (a) and (b) of section 12 of the Act (V of 1882) are intended to be alternative, that is, if the Forest Settlement Officer has passed an order under one of the clauses in regard to a certain right, he is precluded from dealing with the same right under the other clause.
