Section 62 in The West Bengal Private Forests Act, 1948.
62. Power of the Regional Forest-officer and control of the State Government.
- Subject to the provisions of this Act and to any rules made thereunder, every Regional Forest-officer -(a)may do all such things requisite for the proper management of the forest the control of which has been vested in him under this Act as the owner of such forest might do for its management, and(b)shall in the exercise of his powers and in the performance of his duties in relation to such forest be guided by such orders and instructions, as may, from time to time, be issued in this behalf by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
