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[Cites 0, Cited by 4] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(b) in The Wild Life (Protection) Act, 1972

(b)requiring any person, claiming any right mentioned in section 19, to prepare before the Collector, within two months from the date of such proclamation, a written claim in the prescribed form, specifying the nature and extent of such right with necessary details and the amount and particulars of compensation, if any, claimed in respect thereof.