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

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State of Andhra Pradesh - Subsection

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

(iii)On termination of the contract under the sub rule (i) or lapse of a contract on expiry of the period of contract the Divisional Forest Officer shall take action in accordance with the provisions of section 70 of the Andhra Pradesh Forest Act, 1967, to recover the amounts, duly ascertained and payable by the Forest contractor.

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State of Andhra Pradesh - Subsection

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