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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Kerala - Subsection

Section 28(2) in Forest Settlement Rules, 1965

(2)All rights in respect of which no claims are preferred within the period specified above will, after the lands have been declared by Notification in the Government Gazette under Section 19 of the Forest Act to be a "Reserved Forest", become extinguished.Forest Settlement Officer.