Section 42 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
42. Decision of questions regarding forests.
- If any question arises whether any land is a forest or is situated in a forest, or as to the limits of the forest, it shall be determined by the Assistant Settlement Officer, subject to an appeal to the Settlement Officer within such time as may be prescribed and also to revision by the [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now the Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.].
