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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(5)(a) in The Orissa Government Land Settlement Rules, 1983

(a)the Divisional Forest Officer-in-charge of the area shall be intimated of the decision to settle the land if there is sparse tree growth on it and he shall be called upon to dispose of the trees within a period of three months from the date of such intimation either by himself or through an officer not below the rank of a Range Officer;