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State of Kerala - Section

Section 23 in Forest Settlement Rules, 1965

23.

On the completion of the Forest Settlement enquiry into all claims preferred, and after disposal of all appeals if any, against the Forest Settlement Officer's decisions, the Forest Settlement Officer shall forward to the Forest Officer a detailed and complete list of claims he has admitted, together with the map of the Reserve, showing thereon all admitted claims and any changes of boundary which he may consider desirable. The map and the list of claims shall be signed by the Forest Settlement Officer. The Forest Officer shall then sign and return the map, for submission to the Government, with the report under Section 14 of the Forest Act.