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The Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Rules, 2007

ANNEXURE - III
[See rule 8(h)]
TITLE TO COMMMUNITY FOREST RIGHTS

1. Name(s) of the holder (s) of community forest right:

2. Village/ Gram Sabha:

3. Gram Panchayat:

4. Tehsil/ Taluka:

5. District:

6. Scheduled Tribe/ Other Traditional Forest Dweller:

7. Nature of community rights:

8. Conditions if any:

9. Description of boundaries including customary boundary and/or by prominent landmarks including khasra/ compartment No:

Name(s) of the holder (s) of community forest right:

1.......................
2......................
3......................

We, the undersigned, hereby, for and on behalf of the Government of (Name of the State)............affix our signatures to confirm the forest right as mentioned in the Title to the above mentioned holders of community forest rights.

Divisional Forest Officer / Deputy Conservator of Forests

District Tribal Welfare Officer

District Collector/ Deputy Commissioner







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