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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(2)(ii) in Assam Forest Regulation, 1891

(ii)where the right is a right to forest produce, the quantity of such produce which the claimant is authorised to take or receive, and the local limits within which, the seasons during which, and the mode in which, the taking or receiving of such produce is permitted ; and