The Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006

[Act, 2006 Act No. 2 Of 2007]

[29th December, 2006.]

Contents
Sections	Particulars
Title	The Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Forest Rights
3.	Forest rights of Forest dwelling Scheduled Tribes and other tradional forest dwellers
Chapter III	Recognition, Restoration and Vesting of forest Rights and Related Matters
4.	Recognition of, and vesting of, forest rights in forest dwelling Scheduled Tribes and other traditional forest dwellers
5.	Duties of holders of forest rights
Chapter IV	Authorities and Procedure for Vesting of forest Rights
6.	Authorities to vest forest rights in forest dwelling Scheduled Tribes and other traditional forest dwellers and procedure thereof
Chapter V	Offences and Penalties
7.	Offences by members or officers of authorities and Committees under this Act
8.	Cognizance of offences
Chapter VI	Miscellaneous
9.	Members of authorities, etc., to be public servants
10.	Protection of action taken in good faith
11.	Nodal agency
12.	Power of Central Government to issue directions
13.	Act not in derogation of any other law
14.	Power to make rules