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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of West Bengal - Subsection

Section 57(2)(b) in The West Bengal Private Forests Act, 1948.

(b)the granting of licenses to the inhabitants of towns and villages in the vicinity of controlled or vested forests to take trees, timber or other forest-produce for their own use, and the production and return of such licenses by such persons ;