The Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Rules, 2007
ANNEXURE - I
[See rule 6(l)]
FORM - A
CLAIM FORM FOR RIGHTS TO FOREST LAND
[See rule 11(1)(a)]
1. Name of the claimant (s):
2. Name of the spouse
3. Name of father/ mother
4. Address:
5. Village:
6. Gram Panchayat:
7. Tehsil/ Taluka:
8. District:
9. (a) Scheduled Tribe: Yes/ No (Attach authenticated copy of Certificate)
(b) Other Traditional Forest Dweller: Yes/ No
(If a spouse is a Scheduled Tribe (attach authenticated copy of certificate)
10. Name of other members in the family with age: (including children and adult dependents)
| Nature of claim on land: 1. Extent of forest land occupied a. for habitation b. for self-cultivatio, if any: (See Section 3 (1) (a) of the Act) 1. disputed lands if any: (See Section 3(1)(f) of the Act) 2. Pattas/ leases/ grants, if any: (See Section 3(1)(g) of the Act) 3. Land for in situ rehabilitation or alternative land, if any: (See Section 3(1)(m) of the Act) 4. Land from where displaced without land compensation: (See Section 4(8) of the Act) 5. Extent of land in forest villages, if any: (See Section 3(1)(h) of the Act) 6. Any other traditional right, if any: (See Section 3(1)(l) of the Act) 7. Evidence in support: (See Rule 13) 8. Any other information: |
Signature/ Thumb Impression of the Claimant(s):
The Scheduled Tribes and Other Traditional Forest Dwellers
(Recognition of Forest Rights) Rules, 2007
Government of India
Ministry of Tribal Affairs
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