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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(2)(iv) in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977

(iv)For the purpose of this rule, the Divisional Forest Officer shall be the competent authority to determine the person causing the damage and the value of the damage caused.