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

State of Odisha - Subsection

Section 1(3) in The Orissa Preservation of Private Forests Act, 1947

(3)[ It shall come into force in such areas and from such date as the [State] [Applicable to Merged Territories only by Orissa Merged States (Laws) Act IV of 1950-Section 8 and Schedule.] Government may by notification, from time to time direct.]