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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Bihar - Subsection

Section 6A(e) in Management and Working of the Forests

(e)On receipt of a recommendation of the Divisional Forest Officer that rights in a forest be suspended and of the opinion of the Conservator of Forests on that recommendation, the District Officer should hold or cause the Subdivisional Officer to hold a local enquiry into the matter. After considering the results of that enquiry the District Officer should submit his report and recommendation to the Commissioner, who should forward it to the State Government with his recommendations. [Government of the Bihar Revenue Department Letter No. 3690- III-132-R. dated - 9-4-1936.]