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State of Assam - Section

Section 21 in Assam Forest Regulation, 1891

21. Acquisition of right over reserved forests.

- No right of any description shall be acquired in or over a reserved forest, except by succession or under grant or contract in writing made by, or with the previous sanction of the State Government or some person on whom such right, or the power to create such right, vested when the notification under Section 17 was published.