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 1] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(2) in Rajasthan Forest Act, 1953

(2)If such claim is admitted in whole or in part, the Forest Settlement Officer shall either:-
(i)Exclude such land from the limits of the proposed forest; or
(ii)come to an agreement with the owner thereof for the surrender of his right; or
(iii)proceed to acquire such land in the manner provide by law for the time being in force relating to acquisition of land.