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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(3) in The Orissa Forest Act, 1972

(3)[ Production of an authenticated copy of a notification published under Sub-section (1) shall be conclusive proof that the forest, the limits whereof have been specified therein is a reserved forest.] [Added by Orissa Act 9 of 1983-See Orissa Gazette. Extraordinary No. 444-D/18.4.1983.]