Section 78 in The Orissa Forest Act, 1972

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State of Odisha - Section

Section 78 in The Orissa Forest Act, 1972

78. Forest officers deemed to be public servants.

- All Forest Officers shall be deemed to be -

(a)public servants within the meaning of the Indian Penal Code, 1860 (45 of 1860);

(b)Police Officers for execution of search warrants issued in exercise of powers conferred under Clause (c), Sub-section (1) of Section 77.