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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Telangana - Subsection

Section 62(1)(a) in Telangana Forest Act, 1967

(a)The Government may, by notification and subject to such terms and conditions as may be specified therein, invest any forest officer not below the rank of a Ranger with all or any of the following powers, namely:-
(i)to enter upon any land and to survey, demarcate and make a map of the same: