Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(5) in The Bihar Private Forest Act, 1947

(5)Nothing in sub-sections (3) and (4) shall prevent the [State] [Substituted by A.L.O.] Government from appointing any number of officers not exceeding three, nor more than one of whom shall be a person holding any forest office, except as aforesaid, to perform the duties of a Forest Settlement Officer under this Act.