Section 15(2)(a) in The Orissa Forest Act, 1972

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2)(a) in The Orissa Forest Act, 1972

(a)set out some other forest tract of sufficient extent, and in a locality reasonably convenient for the purpose of such claimants, and make an order conferring upon them a right of pasture or to forest produce, as the case may be, to the extent so admitted; or

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State of Odisha - Subsection

Section 15(2)(a) in The Orissa Forest Act, 1972