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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(2) in The Orissa Forest Act, 1972

(2)Such timber may be collected by any Forest Officer or other person entitled to collect the same by virtue of any rule made under Section 55, and may be brought to any depot which the Divisional Forest Officer may specify as a depot for the reception of drift timber and the officer or person so collecting shall forthwith make a report to the Divisional Forest Officer.