Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(1) in The Orissa Forest Act, 1972

(1)In any case under this Chapter in which the State Government consider that in lieu of placing the forest or land under the control of a Forest Officer the same should be taken on lease or acquired for public purposes, the State Government may proceed to take on lease on agreed terms or to acquire it in the manner provided under the Land Acquisition Act, 1894 (10 of 1894).