Section 3(7)(ii) in The Bihar Private Forest Act, 1947

[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(7)(ii) in The Bihar Private Forest Act, 1947

(ii)a manager appointed under Section 2 of the Chota Nagpur Encumbered Estates Act, 1876 (VI of 1876), in respect of any property, the management of which is vested in such manner,

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State of Bihar - Subsection

Section 3(7)(ii) in The Bihar Private Forest Act, 1947