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State of Kerala - Section

Section 17 in Forest Settlement Rules, 1965

17.

The Forest Settlement Officer shall, at all times, gives the Forest Officer attending the enquiry all reasonable information regarding the posting of claim for hearing, and shall, as far as is convenient, meet the wishes of the Forest Officer in adjourning inquiries, so as to give him time to consult higher officers in the Forest Department or Collector through the Conservator of Forests.