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State of Bihar - Section

Section 44 in Bihar Forest Contract Rules

44. Assignments of forest contract.

- All forest produce removed from a contract area in accordance with these Rules shall be the absolute property of the forest contractor. A forest contractor may assign any forest produce not removed, but such assignment shall not be valid unless it is made with the previous sanction in writing of the authority who executed the contract, who shall have power to refuse the sanction without assigning any reasons thereof.