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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(5)(c) in The Orissa Government Land Settlement Rules, 1983

(c)if within three months the Divisional Forest Officer does not dispose of the trees or remove them, the Tahasildar or any officer authorised by him in this behalf shall do the same through public auction;