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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Mizoram - Subsection

Section 5(1) in The Mizo District (Forest) Act, 1955

(1)The cutting, sawing, conversion or removal of trees and timber and the collection, manufacture and removal of forest produce from a Council Forest except for purpose of personal use under such conditions as the District Council may, by rules made in this behalf allow, are prohibited, except under a permit granted by the Executive Committee or any other officer empowered in this behalf.