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

अनुसूचित जनजाति और अन्य परंपरागत वन निवासी (वन अधिकारों की मान्यता) अधिनियम, 2006

An Act to recognise and vest the forest rights and occupation in forest land in forest dwelling Scheduled Tribes and other traditional forest dwellers who have been residing in such forests for generations but whose rights could not be recorded; to provide for a framework for recording the forest rights so vested and the nature of evidence required for such recognition and vesting in respect of forest land.

Act number

Act 2 of 2007

Year

2007

Enacted on

29-12-2006

In force from

31-12-2007

Jurisdiction

Central Act (India)

Subjects

Tribal And Minority Affairs, Environment Forests And Wildlife, Land And Property

Read the full text of Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 section by section on LawLens.

Official source: India Code