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Wild Life (Protection) Act, 1972 21. Proclamation by Collector When a notification has been issued under section 18, the Collector shall publish in the regional language in every town and village in or in the neighborhood of the area comprised therein, a proclamation-
(b) requiring any person, claiming any right mentioned in section 19, to prepare before the Collector, within two months from the date of such proclamation, a written claim in the prescribed form, specifying the nature and extent of such right with necessary details and the amount and particulars of compensation, if any, claimed in respect thereof.    |
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