Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Protected Forest Rules, 1970

(1)Any individual or Community claiming rights by law or custom or usage having force of law with respect to any protected forest may exercise such rights only after obtaining a recognition from the [Divisional Forest Officer] [x x x x x]Provided that the Divisional Forest Officer may by order refuse such [recognition] if the claims are not established.