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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Assam - Subsection

Section 64(ii) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960

(ii)If the applicant or holder does not possess or, in the opinion of the Chief Forest Officer, is not likely to possess timber requiring to be marked with a property mark;