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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(2)(b) in Telangana Forest Act, 1967

(b)For the purpose of acquiring such land-
(i)the acquisition shall be deemed to be for a public purpose; and the notification under section 4 shall be deemed to be a notification under sub-section (1) of section 4 of the said Act;
(ii)the Forest Settlement Officer shall be deemed to be a Collector under the said Act, and the claimant shall be deemed to be a person interested and appearing before him in pursuance of a notice given under section 9 of the said Act;
(iii)the provisions of sections 5-A, 6, 7 and 8 of the said Act shall not be applicable; and
(iv)the Forest Settlement Officer with the consent of the claimant, or the court as defined in the said Act with the consent of the claimant and of the Government may, instead of money compensation, award compensation by the grant of any other land in exchange, by the grant of any right in or over land or partly by the grant of any land or any right therein and partly by the payment of money.