Every such notification shall be deemed to be an advertisement under Act No. XXIII of 1863 (to provide for the adjudication of claims to waste lands) , section one; the demarcation of such lands shall be deemed to be a disposition of them within the meaning of that Act; the Settlement-officer shall exercise all the powers vested in the Collector by that Act; and claims to or over the land comprised in such notification shall be dealt with as nearly as may be in the manner prescribed in that Act.Open in Lexace · Ask the AI about this section
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