Mobile View
Main Search Forums Advanced Search Disclaimer
Loading...
User Queries
[Section 15(2)] [Section 15] [Complete Act]
Central Government Act
Section 15(2)(a) in The Indian Forest Act, 1927
(a) set out some other forest- tract of sufficient extent, and in a locality reasonably convenient, for the purposes of such claimants, and record and order conferring upon them a right of pasture or to forest- produce (as the case may be) to the extent so admitted; or