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State of Assam - Section

Section 14 in Assam Forest Regulation, 1891

14. Commutation of such rights.

- Whenever any right of pasture or to forest produce admitted under Section 12 is not provided for in one of the ways prescribed in Section 13, the Forest Settlement Officer shall, subject to such rules as the Stale Government may prescribe in this behalf, commute such right by paying a sum of money in lieu thereof, or with the consent of the claimant, by the erant of land or in such manner as such officer thinks fit.