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State of Bihar - Section

Section 7 in The Bihar Private Forest Act, 1947

7. Restrictions on right to reclaim land in forest for purposes of cultivation.

- A person who has the right to reclaim land in any forest for the purposes of cultivation and the landlord of a forest shall not reclaim any land in such forest on hill slopes except in accordance with such conditions as may be prescribed including conditions as to the cutting of trees for reclaiming such land and making embankments along the contours of the land reclaimed on steep hill slopes.