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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(4) in Rajasthan Forest (Settlement) Rules, 1958

(4)When claimants appear in person and make verbal statements of their claims the Forest Settlement Officer shall record the substance of the statement. Written statements must be stamped in accordance with the Court Fees Act.