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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(1) in The Orissa Forest Act, 1972

(1)Notwithstanding anything contained in Section 24, not right continued under Clause (c) of Sub-section (2) of Section 15, shall be alienated by way of grant, sale, lease, mortgage or otherwise without the sanction of the State Government.Provided that, when any such right is appended to any land or house, it may be sold or otherwise alienated along with such land or house.