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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2) in The Orissa Preservation of Private Forests Act, 1947

(2)Without prejudice to the generality of the foregoing power such rules may provide for-
(a)the classes or kinds of trees which may be permitted to be cut and the girth of such trees;
(b)the terms and conditions subject to which permissions may be granted;
(c)the procedure to be followed before granting permissions.