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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(1) in The Bihar Private Forest Act, 1947

(1)In the case of a claim to right in or over any land, other than a right-of-way or right of pasture, or a right to forest-produce or a water course, the Forest Settlement Officer shall pass an order admitting or rejecting the same in whole or in part.